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 66A] [Entire Act] Union of India - Subsection Section 66A(1) in Life Insurance Corporation of India (Staff) Rules, 1960 (1)The competent authority may grant to a male employee having less than two surviving children, paternity leave for a period of 15 days during the confinement of his wife.
