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 27] [Entire Act] Union of India - Subsection Section 27(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (4)Casual leave cannot be suffixed or prefixed with any other kind of leave except with special casual leave.
