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 10(1)] [Section 10] [Entire Act] State of Punjab - Subsection Section 10(1)(d) in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989 (d)any period of leave not exceeding six months during or at the end of probation shall be counted towards the period of probation.