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 60A] [Entire Act] State of Jammu-Kashmir - Subsection Section 60A(c) in Jammu and Kashmir Civil Services (Leave) Rules, 1979 (c)Special casual leave in the case of puerperal tubectomy operation (i.e. when the operation is done within 2-5 days after the delivery) is not admissible.
