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 30] [Entire Act] Union of India - Subsection Section 30(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (2)An employee may be granted sick leave during the first year of his service at the rate of one day for every 18 days of service.
