Section 83(8)(ii) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 83(8)(ii) in The U.P. Fundamental Rules

(ii)In the case of a person to whom the Employees' State Insurance Act, 1948, applies, the amount of leave salary payable under this rule shall be reduced by the amount of benefit admissible under the said Act for the corresponding period.

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State of Uttar Pradesh - Subsection

Section 83(8)(ii) in The U.P. Fundamental Rules