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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(1)No employee shall contribute to the press or make public or publish any document, paper or information which may come in his possession in his official capacity without the prior sanction of the Board.