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 8] [Entire Act] State of Rajasthan - Subsection Section 8(ii) in RSWC Employees General Provident Fund Regulations, 1990 (ii)In case the subscriber was on leave without pay, the emoluments will be those, which he would receive on the first day of duty after the expiry of such leave.
