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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(4)A competent authority may grant leave of any other kind admissible to the female employee in combination with, or in continuation of maternity leave if the request for its grant is supported by requisite medical certificate.