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[Cites 0, Cited by 0] [Section 36A(5)] [Section 36A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36A(5)(g) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(g)Special hardship leave may be availed irrespective of balance of leaves of any other category, and may be combined with any categories of leave except casual leave, special casual leave, Special casual leave in lieu of joining time, and special leave ;