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 15] [Entire Act] State of Tamilnadu - Subsection Section 15(1) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964 (1)Hereditary servant shall not be entitled to any leave other than casual leave, as is admissible to Government servants, from time to time.
