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 Jammu-Kashmir - Section Section 48 in Jammu and Kashmir Civil Services (Leave) Rules, 1979 48. The amount of casual leave sanctioned a at any one time should not exceed 10 days and in combination with holidays, the total period of absence should not exceed 12 days.
