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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 74(2)(b) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(b)is acquitted of all blame or satisfies the competent authority, in the case of his release from detention being set aside by a competent court, that he had not been guilty of improper conduct in his detention.