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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(6) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(6)Special disability leave shall be counted as duty in calculating service for pension and shall not, except the leave granted under the proviso to clause (b) of sub-rule (7) be debited against the leave account.