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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(11) in Uttaranchal Amendments of the Rules of the Court, 1952

(11)Grant of casual leave (including special casual leave) and permission to leave the Headquarters to the District and Sessions Judges, Presiding Officers of the Tribunals and Special Courts, by whatever name designated. It may also be assigned to any Judge of the High Court.