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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Life Insurance Corporation of India (Staff) Regulations, 1960

(1)Save as provided in sub-regulation (3) below, no employee shall, except with the previous sanction of the competent authority, give evidence in connection with any inquiry conducted by any person, committee or authority.