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 200A] [Entire Act] State of Uttar Pradesh - Subsection Section 200A(3) in The Subsidiary Rules (3)that this leave is not prefixed or affixed to any other kind of leave:(i)Clerks 2,(ii)Peons (including Jamadar and Chain bearers) 6,(iii)Pound Keepers 4,(iv)Forest Guards 2, and(v)Lekhpals 4.
