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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 53(1) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(1)No employee may contribute to the press without the prior sanction of the Competent Authority or without such sanction make public or publish any document, paper or information which may come in his possession in his official capacity.