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 Rajasthan - Section Section 143 in The Rajasthan Financial Corporation (Staff) Regulations, 1958 143. In cases of compulsory recalled to duty, the employee of the Corporation may be allowed to enjoy the balance of his leave as soon as he is spared.
