Securities And Exchange Board Of India - Subsection
Section 7G(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)who has acquired the Original Information, through or as a member, officer, or an employee of: -(i)any regulatory agency constituted by or under any law in India or outside India, including the Board;(ii)any self-regulatory organization;(iii)the surveillance or investigation wings of any recognised stock exchange or clearing corporation; or(iv)any law enforcement organization including the police or any central or state revenue authorities.
