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 46] [Entire Act] State of Rajasthan - Subsection Section 46(2) in Rajasthan Muslim Wakf Regulations, 1964 (2)In the case of an employee on leave, the order shall not be brought into operation before the leave expires, but the leave and the period of notice should run concurrently.
