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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1)(f) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(f)save as provided for in clause (d), reduction to a lower stage in the time scale of pay for a specified period with further directions as to whether or not the employee shall earn increments of pay during the period of such reduction and whether on the expiry of such period, the reduction shall or shall not have the effect of postponing the future increments of his pay;