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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(5) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(5)To the estimates referred to in sub rule(1) shall be added a suitable provision for leave salary based on past experience with due regard to the intention of the Members of the staff in regard to leave as far as the same can be ascertained.