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[Cites 0, Cited by 0] [Section 36A(5)] [Section 36A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36A(5)(m) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(m)Female employee shall make herself available during the period of special hardship leave as witness in any investigation, court case, departmental enquiry or any other such proceeding and shall be paid travelling and halting allowance, as the case may be;