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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(2)The competent authority may grant extraordinary leave in combination with, or in continuation of leave of any other kind admissible to the employee, and may commute retrospectively periods of absence without leave into extraordinary leave.