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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 56(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(2)Every employee shall report to the competent authority in case his son/daughter or any other member of his family accepts employment in any intermediary registered with the Board with which he has official dealings or in any undertaking having official dealings with the Board.