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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(2)The period of ordinary leave, which can be taken at one time by an employee shall not be less than five days.Provided that the employee may take less than 5 days when he does not have casual leave to his credit.