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 11] [Entire Act] Union of India - Subsection Section 11(a) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954 (a)where the vacation consists of one continuous period, the leave is taken either at the commencement or at the end of the vacation but not a both;
