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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(5)(a) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(a)be permitted to avail of leave subject to a maximum of ten months in respect of leave earned under these Regulations and in that case the employee will be deemed to have retired from service on the expiry of the leave;