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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(a) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(a)the maximum period of earned leave that may be granted to a government servant at a time shall be one hundred and twenty days if spent in India;