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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2)(vi) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(vi)termination of the service of an employee appointed on probation, during or at the end of the period of probation, in accordance with the terms of his appointment, or the regulations or orders governing such probation;