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[Cites 0, Cited by 0] [Section 36A(5)] [Section 36A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36A(5)(f) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(f)Before expiry of the approved special hardship leave, a female employee shall not resume for duty without permission from the approving authority;