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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(1)No Court employee shall speculate in any investment.Explanation. - The habitual purchase or sale of securities of a notoriously fluctuating value shall be deemed to be speculation in investments within the meaning of this Sub-Rule.