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State of Assam - Section

Section 20 in Fundamental Rules and Subsidiary Rules

20. With very leave-salary certificate, Colonial leave-salary warrant of certificate of leave, given to Government servants to whom the leave rules in Sections I to V of Chapter X of the Fundamental Rules are not applicable, a blank F.R. Form No. 7 will be given on which the Government servant concerned will report to the Audit Officer, from the first port at which the vessel touches, the day of his departure from India.