Section 2(1)(d) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"duty" includes-

(i)service as a probationer;

(ii)period during which an employee is on joining time or training authorized by the Board;

(iii)period spent on causal leave duly authorized by the Board;

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