Securities And Exchange Board Of India - Subsection
Section 7K(4) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(4)An Informant who may be liable for enforcement action by the Board based on his or her conduct in connection with securities laws violations reported in the Voluntary Information Disclosure Form filed with the Board, may simultaneously or at any time thereafter file an application seeking settlement with confidentiality under Chapter IX of the Securities and Exchange Board of India (Settlement Proceedings) Regulations, 2018.
