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 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979 (2)Subject to the provisions of rule 8 and sub-clauses (a) (i) and (b) (i) of this rule, the maximum earned leave that may be granted at a time shall be 120 days.
