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 16] [Entire Act] State of Maharashtra - Subsection Section 16(8) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (8)It is permissible to enjoy half day's casual leave if the period of absence is half or less than half of a working day.
