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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(3)Earlier return from leave. - Unless he is permitted to do so by the competent authority which granted his leave, an employee on leave may not return to duty more than 14 days before the expiry of the period of leave granted to him.