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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

Union of India - Subsection

Section 66A(4) in Life Insurance Corporation of India (Staff) Regulations, 1960

(4)The Paternity Leave shall be utilised by the employee within a period of six months from the date of delivery of the Child and may be applied within a period of 15 days before the expiry of the said period of six months.