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

Securities And Exchange Board Of India - Subsection

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

(2)Prior to the payment of a Reward, an Informant shall directly or through his or her legal representative, disclose his or her identity and provide such other information as the Board may require.