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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(4)Leave in further continuation or leave granted under sub-clause (3) above may also be granted in case of illness of newly borne baby, subject to production of medical certificate to the effect, that the condition of the ailing baby warrants mother's personal attention and that her presence by the baby's side is absolutely necessary.