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

State of Jammu-Kashmir - Subsection

Section 41(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(2)Maternity leave not exceeding six weeks may also be granted to a female Government servant (irrespective of number of surviving children) in case of miscarriage including abortion on production of medical certificate as laid down in Rule 19;