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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(3)Nothing in this regulation shall apply to any evidence given-
(a)at any enquiry before an authority appointed by the Central Government, State Government, Parliament or a State Legislature; or
(b)in any judicial enquiry; or
(c)at any enquiry ordered by the Board.