Securities And Exchange Board Of India - Subsection
Section 7J(1) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(1)Any term in an agreement (oral or written) or Code of Conduct, is void in so far as it purports to preclude any person, other than an advocate, from submitting to the Board information relating to the violation of the securities laws that has occurred, is occurring or has a reasonable belief that it would occur.
