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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in National Housing Bank Employees (Conduct) Regulations, 1994

(3)Nothing in this regulation shall apply to any evidence given :
(i)at an inquiry before an authority appointed by the Government, State Government Parliament, a State Legislature or National Housing Bank; or
(ii)in any judicial inquiry; or
(iii)at any departmental inquiry ordered by the competent authority.