Securities And Exchange Board Of India - Subsection
Section 15(7) in Securities and Exchange Board of India (Investment Advisers) Regulations, 2013
(7)An investment advisor shall not enter into transactions on its own account which is contrary to its advice given to clients for a period of fifteen days from the day of such advice.Provided that during the period of such fifteen days, if the investment adviser is of the opinion that the situation has changed, then it may enter into such a transaction on its own account after giving such revised assessment to the client at least 24 hours in advance of entering into such transaction.
