Section 81B(3)(ii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(ii) in The U.P. Fundamental Rules

(ii)Leave on private affairs shall be credited in advance, in the leave account of every Government servant in two half-yearly instalments in each calendar year.

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State of Uttar Pradesh - Subsection

Section 81B(3)(ii) in The U.P. Fundamental Rules