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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(4)(iv) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(iv)Chief Executive Officer and employees upto two levels below Chief Executive Officer of such listed company, intermediary, fiduciary and its material subsidiaries irrespective of their functional role in the company or ability to have access to unpublished price sensitive information;