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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(4) in West Bengal Municipal (Employees' Service) Rules, 2010

(4)The period of leave granted should be such as it certified by a Medical Board to be constituted by the Board of Councillors of the Local Body. It shall in no case exceed 24 months in the entire period of service.