AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Sick Industrial Companies (Special Provisions) Act, 1985

6. Leave sanctioning authority

The Chairman shall be authority competent to sanction leave to a member and the President of India shall be the authority competent to sanction leave to the Chairman.

  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement