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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000

(3)Nothing in this regulation shall apply to any evidence given,-
(a)at any inquiry before an Authority appointed by the Central Government, a State Government, Parliament or a State Legislature; or
(b)in any judicial inquiry; or
(c)at any departmental inquiry ordered by the competent authority.