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 155] [Entire Act] State of Uttar Pradesh - Subsection Section 155(2) in The Subsidiary Rules (2)the period of hospital leave shall in no case exceed six months in any one term of three years, whether such leave is taken at one time or by instalments;
