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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(2)When an employee is employed for part of a year, he shall be eligible for casual leave at the rate of one day for each completed month during that year.