Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 15G] [Entire Act] Union of India - Subsection Section 15G(iii) in The Securities and Exchange Board of India Act, 1992 (iii)counsels, or procures for any other person to deal in any securities of any body corporate on the basis of unpublished price-sensitive information,
