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 30] [Entire Act] State of Maharashtra - Subsection Section 30(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (b)whether the period for which the increment is withheld shall be exclusive of the leave (except casual leave) taken during the period.
