Securities And Exchange Board Of India - Subsection
Section 3(4) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(4)For purposes of sub-regulation (3), the board of directors shall require the parties to execute agreements to contract confidentiality and non-disclosure obligations on the part of such parties and such parties shall keep information so received confidential, except for the purpose of sub-regulation (3), and shall not otherwise trade in securities of the company when in possession of unpublished price sensitive information.
