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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(6)The competent authority may relax the terms and conditions in the lease deed in exceptional cases, wherever it is established that such terms and conditions cause undue hardship to the concerned employee.