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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3)(ii) in The Punjab School Education Board Leave Regulations

(ii)twelve months in a case where the employee has completed three years' continuous service on the date of expiry of leave of the kind due and admissible under the regulations [including one year's extraordinary leave under (i) above] and this request for leave is supported by a medical certificate as required under the regulations;