Section 5(2)(c) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

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State of Uttar Pradesh - Subsection

Section 5(2)(c) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(c)if in any year he does not avail himself of the vacation in terms of Subsidiary Rules 145 and 146, the earned leave admissible to him shall not be subject to any reduction.

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State of Uttar Pradesh - Subsection

Section 5(2)(c) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975