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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(d) in Securities Contracts (Regulation) Rules, 1957

(d)if any witness is called for examination, an opportunity shall be provided to the governing body or the member whose affairs are being inquired into, as the case may be, to cross-examine such witness;