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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 35(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(3)When an employee joins the service of the Board at any time during the year, his entitlement to casual leave shall be at the rate of one day per month during that calendar year.