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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 86(2)(a) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(a)with effect from the date of his detention, if he is detained in custody, whether on a criminal charge or otherwise, for a period exceeding 48 hours ;