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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(1)Save as provided in sub-regulation (3) no employee shall, except with the prior approval of the Competent AuthorityCompetent Authority, give evidence in connection with any enquiry conducted by any person, committee or authority.