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[Cites 0, Cited by 0] [Section 36A(5)] [Section 36A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36A(5)(c) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(c)Application for special hardship leave shall be submitted by the employee in grade 'D' and above, at least two months before the date from which leave is to be availed, and in all other case at least one month before the date from which leave is to be availed: