Section 81B(1)(ii) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 81B(1)(ii) in The U.P. Fundamental Rules

(ii)Earned leave at the credit of a Government servant at the close of the previous half year shall be carried forward to the next half year, subject to the condition that the leave so carried forward plus the credit for the half year, does not exceed a maximum limit of one hundred and eighty days, raised to two hundred and forty days with effect from January 1, 1987.

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State of Uttar Pradesh - Subsection

Section 81B(1)(ii) in The U.P. Fundamental Rules