Securities And Exchange Board Of India - Subsection
Section 23(b) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(b)In the event of an employee of the Merchant Banker rendering such advice, the merchant banker shall ensure that such employee shall also disclose the interests, if any, of himself, his dependent family members and the employer merchant banker, including their long or short position in the said security, while rendering such advice.
