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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6)(c) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(c)when he is absent from duty during authorized holidays or on casual leave taken in accordance with the instructions regulating such leave issued by the State Government, having been on duty immediately before and immediately after such absence.