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 29] [Entire Act] Union of India - Subsection Section 29(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (4)An application for grant of ordinary leave shall be submitted to the Board fifteen days in advance from the date of availing the leave.
