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4. Leave allowance.- (1) Subject to any rules made in this behalf, the President shall grant such leave to a Governor as he may consider necessary. (2) Where a Governor is granted leave by the President, he shall, during the period of such leave, be paid leave allowance at such rate as the President may by order determine: Provided that such leave allowance shall be reduced to the extent, if any, to which the emoluments of the Governor are liable to be reduced under the proviso to section 3.    |
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