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 42] [Entire Act] State of Jammu-Kashmir - Subsection Section 42(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979 (3)The period of leave granted shall be such as is certified by an authorised Medical Attendant and shall in no cases exceed 24 months.
