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] [Entire Act] State of Haryana - Section Section 204M in Punjab Jail Manual 204M. [ Leave, Pensions - Fundamental Rules. [P.G. No. 32475-Jails dated 5th November, 1930.] - Members of the Service will in matter relating to pension, pay, leave, travelling allowance etc., be governed by the provisions of the Civil Service Rules (Punjab) Volume I, Parts I and II, and Volume III as in force from time to time.]
