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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(6)(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(ii)The amount equivalent to leave salary and allowances, if any, admissible during such leave shall be paid in lump sum as one time settlement.