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[Cites 0, Cited by 6] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(e) in The Securities and Exchange Board of India Act, 1992

(e)deal in securities while in possession of material or non-public information or communicate such material or non-public information to any other person, in a manner which is in contravention of the provisions of this Act or the rules or the regulations made thereunder;