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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 45(5) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(5)In calculating joining time admissible to an employee, the day on which he is relieved from his old post shall be excluded but public holidays following the day of his relief shall be included in the joining time.Special casual leave in lieu of joining time