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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 81(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(2)The Competent Authority, shall, if it disagrees with the findings of the Inquiry Officer on any article of charge, record its reasons for such disagreement and record its own findings on such charge, if the evidence on record is sufficient for the purpose.