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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(5)(c) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000

(c)An order of suspension made or deemed to have been made under this regulation may at any time be modified or revoked by the Authority which made or is deemed to have made the order or by any other authority to which that authority is subordinate.