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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 81(4) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(4)If the Competent Authority having regard to its findings on all or any of the articles of charge, is of the opinion that no penalty is called for, it may pass an order exonerating the employee concerned.