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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(4) in The U.P. Fundamental Rules

(4)in the case of a government servant who was subject, at the time when the Fundamental Rules came into force, to the Indian Service Leave Rules which were in force in January, 1920, one-third of any period of leave on medical certificate taken under those rules.Audit instructions regarding Rule 77