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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2)(iii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(iii)that the period of absence recommended by Medical Board may be covered in part by leave under this rule and in part by any other kind of leave, and that the amount of special disability leave granted on leave salary equal to that admissible on earned leave shall not exceed 120 days.