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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2)(d) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(d)Twenty four months, where the leave is required for the purpose of prosecuting studies certified to be in the public interest, provided the Government servant concerned has completed three years continuous services on the date of expiry of leave of the kind due and admissible under these rules including three months extraordinary leave under clause (a).