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[Cites 0, Cited by 0] [Section 7I] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7I(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(2)Nothing in these regulations shall prohibit any Informant who believes that he or she has been subject to retaliation or victimisation by his or her employer, from approaching the competent court or tribunal for appropriate relief.