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

State of Punjab - Subsection

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

(c)The advance should be adjusted in full in the leave salary bill in respect of the leave availed of where the advance cannot be adjusted in full the balance should be recovered from the next payment of pay or/and leave salary.