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 56] [Entire Act] State of West Bengal - Subsection Section 56(i) in West Bengal Municipal (Employees' Service) Rules, 2010 (i)casual leave for a period not exceeding 7 (seven) days at a stretch, subject to a maximum of fourteen days in a calendar year,
