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] [Entire Act] Union of India - Section Section 35 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957 35. Wages during casual leave .-A working journalist on casual leave shall be entitled to wages as if he was on duty.
