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 52] [Entire Act] Union of India - Subsection Section 52(10) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (10)If the employee does not plead guilty, the Inquiry Officer shall adjourn the case to a later date not exceeding 30 days.
