Securities And Exchange Board Of India - Subsection
Section 15(1) in The Securities and Exchange Board of India (Intermediaries) Regulations, 2008
(1)An intermediary, its directors, officers, employees or key management personal shall not render, directly or indirectly, any investment advice about any security in the publicly accessible media, whether real-time or non-real-time, unless a disclosure of its interest, direct or indirect, including its long or short position in the said security has been made, while rendering such advice.
