Section 7A(1)(e) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

(e)'irrelevant, vexatious and frivolous information' includes, reporting of information which in the opinion of the Board, -

(i)Does not constitute a violation of insider trading laws; or

(ii)Is rendered solely for the purposes of malicious prosecution; or

(iii)Is rendered intentionally in an effort to waste the time and resource of the Board.

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