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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(d) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

(d)Leave and Medical Reimbursement. - A "Government Services Assistant" shall be entitled to Leave and Medical Reimbursement benefits etc. as are admissible to a Class-IV employee.