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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 66(2) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(2)No employee shall, except with the previous knowledge of the competent authority, acquire or dispose off any immovable property by lease, mortgage, purchase, sale, gift or otherwise either in his own name or in the name of any member of his family.