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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(vii) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(vii)An employee applying for study leave shall sign an agreement to the effect that he undertakes to serve the co-operative society for a period of at least three years from his return to duty; and in the event of a breach of this agreement to repay to the society the amount of salary paid to him during study leave.