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 9] [Entire Act] Union of India - Subsection Section 9(2) in Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019 (2)The Casual Leave not exceeding eight days in a calendar year shall be granted to the Member of the Adjudicating Authority.
