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Punjab & Haryana HC Rules ‘Employee can Exceed Earned Leave Limit’ - (17 Oct 2016)

Punjab and Haryana High Court has ruled that accumulated unutilised leave of an employee cannot be reduced to 300 days even if he is entitled to leave encashment for a maximum of 300 days.

Tags : PUNJAB AND HARYANA HIGH COURT   EARNED LEAVE LIMIT’  

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