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

Securities And Exchange Board Of India - Subsection

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

(b)'Informant' means an individual(s), who voluntarily submits to the Board a Voluntary Information Disclosure Form relating to an alleged violation of insider trading laws that has occurred, is occurring or has a reasonable belief that it is about to occur, in a manner provided under these regulations, regardless of whether such individual(s) satisfies the requirements, procedures and conditions to qualify for a reward;