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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(2) in The Maharashtra Medical Council Rules, 1967

(2)Casual leave may be given for special and unforeseen circumstances for a period of not more than eight days at a time, the total period of leave in a year being limited to fifteen days. Casual leave may, with the permission of the sanctioning authority, be prefixed or affixed to Sunday and holidays.