Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (1)An employee confirmed in the services of the Board shall rank for seniority in his Grade, according to the date of his appointment in that Grade.
