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 14] [Entire Act] Union of India - Subsection Section 14(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (2)An employee other than an employee on deputation to the Board shall be entitled to pay, allowances and other benefits provided in this chapter.
