Securities And Exchange Board Of India - Subsection
Section 57(3) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001
(3)Nothing in this regulation shall apply to any evidence given (a) at any enquiry before an authority appointed by the Central Government, State Government, Parliament or a State Legislature; or (b) in any judicial enquiry; or (c) at any departmental enquiry ordered by the competent authority.
