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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(19) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000

(19)The inquiring authority may, after the completion of the production of evidence, hear the presenting officer, if any, appointing and the officer and other employee, or permit them to file written briefs of their respective case, if they so desire.