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 2] [Entire Act] Union of India - Subsection Section 2(h) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957 (h)"earned leave" means leave admissible under clause (a) of section 7 of the Act;
