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 33] [Entire Act] Union of India - Subsection Section 33(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (2)Extraordinary leave may be granted in combination with, or in continuation of leave of any other kind admissible to the employee.
