Section 31(1)(c) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(c) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(c)45 days during the entire service in case of miscarriage, including abortion, on production of medical certificate.