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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Punjab - Subsection

Section 155(1)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)no leave allowance, provident fund, pension, gratuity or annuity granted to an employee shall exceed the sum which, under any general or special order for the time being in force such employee would be entitled to if his service had been under the State Government.