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[Cites 0, Cited by 0] [Section 78A(7)] [Section 78A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 78A(7)(a) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(a)that the charges shall be framed and communicated to the employee by the Complaints Committee (instead of the competent authority) under sub-regulation (3) thereof; and