Securities And Exchange Board Of India - Subsection
Section 11(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)[ For the purpose of Chapter IIIA, the Board may, -i. by circular, specify procedures and processes for carrying out the purposes of these regulations;ii remove any difficulty in the interpretation or application or implementation of the provisions of these regulations, by issuing clarifications and specifying procedures through circulars or guidelines.]
