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] Union of India - Subsection Section 26(2) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016 (2)The Chairperson and every other Member shall be entitled to thirty days of earned leave for every completed year of service.
