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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(6)(b) in The Punjab School Education Board Leave Regulations

(b)The amount of the advance should be restricted to the net amount of leave salary for the first month of leave that is clearly admissible to the employee after deduction on account of Income Tax, Contributory Provident Fund, House Rent, repayment of advances etc.