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 29] [Entire Act] Union of India - Subsection Section 29(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (2)No employee shall earn ordinary leave for the period when he is on leave for a continuous period of more than 6 months.
