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[Cites 0, Cited by 0] [Section 16(21)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(21)(v) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(v)The total of the earned leave actually availed of and the earned leave surrendered shall not exceed the maximum leave admissible to the employee at any one time.