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 89] [Entire Act] Union of India - Subsection Section 89(4) in The Central Reserve Police Force Rules, 1955 (4)Casual leave cannot be combined with any other kind of leave. [In no case shall holidays or off days be counted as part of casual leave.] [Substituted by G.S.R. 421, dated 19.4.1980. ]
