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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(2)Where the services of an employee of the Board are placed at the disposal of a foreign employer, it shall be a condition of the deputation that the foreign employer shall, during the periods of such deputation, bear the entire cost of the services of the employee.