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[Cites 0, Cited by 0] [Section 78A(7)] [Section 78A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 78A(7)(i) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(i)the Complaints Committee shall be deemed to be an inquiry officer appointed with respect to such complaint and shall have all the powers, functions and duties of an inquiry officer as provided in that regulation;