Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] Securities And Exchange Board Of India - Subsection Section 80(9) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001 (9)If the employee does not plead guilty, the Inquiry Officer shall adjourn the case to a later date not exceeding 30 days.
