Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957
35. Wages during casual leave. –
A working journalist on casual leave shall be entitled to wages as if he was on duty.
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Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957 35. Wages during casual leave. – A working journalist on casual leave shall be entitled to wages as if he was on duty. |
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