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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 41(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(1)Accident leave may be granted to an employee who sustains an injury in the course of the performance of his duties, for the period for which leave is certified by the Medical Officer of the Board to be necessary for recovery from the injury.