Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Maharashtra - Subsection Section 80(3) in The Maharashtra Medical Council Rules, 1967 (3)Every employee of the Council (including the Registrar and temporary employees) may be granted leave according to the provisions of Bombay Civil Service Rules, 1959.
