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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(3)(i) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(i)it is certified by the authority competent to grant leave that the proposed course of study or training shall be of definite advantage from the point of view of public interest;