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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(3)No casual leave may be availed of, except with prior sanction of the authority competent to sanction:Provided that if for any genuine reason, it is not possible for an employee to obtain such permission in advance, he shall intimate his absence within 24 hours.