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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18A(3) in The Subsidiary Rules

(3)A government servant shall not be considered to be in occupation of a residence when he proceeds on leave unless the Government otherwise direct. But if he is permitted to prefix gazetted holidays to his leave or affix gazetted holiday to leave or joining time, he shall be considered to be in occupation of the residence for the period of the said holidays.