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 41] [Entire Act] Union of India - Subsection Section 41(4) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015 (4)Paternity Leave may be combined with any kind of leave other than Casual Leave and Special Casual Leave.
