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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(e) in The U.P. Fundamental Rules

(e)When a government servant returns from leave which was not due and which was debited against his leave account, no leave will become due to him until the expiration of a fresh period spent on duty sufficient to earn a credit of leave equal to the period of leave which he took before it was due.