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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(c) in The U.P. Fundamental Rules

(c)Save in the case of leave preparatory to retirement, leave not due may be granted subject to the following conditions:
(i)on medical certificate, without limit of amount; and
(ii)otherwise than on medical certificate, for not more than three months at any one time and six months in all, reckoned in terms of leave on average pay.