Section 81B(3)(iv) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 81B(3)(iv) in The U.P. Fundamental Rules

(iv)The leave on private affairs 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 do not exceed a maximum limit of three hundred and sixty five days.

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State of Uttar Pradesh - Subsection

Section 81B(3)(iv) in The U.P. Fundamental Rules