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[Cites 0, Cited by 0] [Section 152F(2C)] [Section 152F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152F(2C)(b) in The Subsidiary Rules

(b)Sri Y .............. while holding a post in station C, proceeded on leave on average pay for one month. In the original sanction to leave it was stated that on the expiry of leave he would be posted to station D. Before the expiry or leave orders were issued re-posting him to the same post in station C.