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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(2)(b) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(b)fraudulent and unfair trade practices including front running, which in the opinion of the Board are serious and have a market wide impact or have caused substantial losses to or affect the rights of investors in securities, especially retail investors and small shareholders: