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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(ii)The maximum period of earned leave which can accumulate shall be 120 days. Not more than six weeks' earned leave will ordinarily be taken at one time, but for special reasons, earned leave up to 90 days may be allowed by the leave sanctioning authority.