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 56 in Jammu and Kashmir Civil Services (Leave) Rules, 1979 56. Special casual leave not exceeding one day may be granted to women employees undergoing I.U.C.D. insertions under the Family Planning Programme.
