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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 57(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(1)Save as provided in sub-regulation (3) no employee shall, except with the previous approval of the competent authority, give evidence in connection with any enquiry conducted by any person, committee or authority.