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 18] [Entire Act] Union of India - Subsection Section 18(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (1)Pay and allowances shall cease to accrue from the date the employee ceases to be in service of the Board.
