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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(1)An employee shall retire on the last day of the month when he completes 60 years of age:Provided that in case he attains the age of superannuation on the first day of a calendar month, he shall retire on the last day of the preceding month.