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[Cites 0, Cited by 0] [Section 152F(4)] [Section 152F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152F(4)(b) in The Subsidiary Rules

(b)if his case falls under (iii) above the allowance at the same rate at which he was drawing it immediately before proceeding on leave or at the rate admissible for the post to which he is expected to return, which ever is less, and