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State of Uttar Pradesh - Section

Section 149 in The Subsidiary Rules

149. [ [As Amended vide Go. No. G-1-1816/X-229-1966 dated 15-11-1979 and come into force with effect from 15-11-1979.]

- Under the rules in this chapter, a city compensatory allowance and house rent allowance may be drawn during leave and temporary transfer subject to provisions contained in S. R. 1A (3).