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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

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