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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(7) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(7)No employee shall address any appeal, representation or petition to any outside authority or person in respect of a matter pertaining to the employees' service in the Board.