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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 75(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(1)No employee shall, except with the previous sanction of the competent authority have recourse to any Court or to the press for the vindication of any official act which has been the subject matter of adverse criticism or an attack of a defamatory character.