Legal Document View

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
[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1)(d) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(d)reduction to a lower stage in the time scale of pay for a period not exceeding three years without cumulative effect;