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

Securities And Exchange Board Of India - Subsection

Section 36A(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(3)Period of special hardship leave. - Special hardship leave may be availed for a period not exceeding two years during the entire service, and may be availed for a minimum period of three months once in a year.