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

Union of India - Subsection

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

(c)recovery from pay of the whole or part of any pecuniary loss caused to the Board by the employee by negligence or breach of orders;