Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(4) in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017 (4)A Research Associate or Consultant shall not be entitled to any other compensation or facility in any form except an annual leave of 12 days.
