Securities And Exchange Board Of India - Subsection
Section 7B(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)An Informant shall while submitting the Voluntary Information Disclosure Form shall expunge such information from the content of the information which could reasonably be expected to reveal his or her identity and in case where such information cannot be expunged, the Informant may identify such part of information or any document that the Informant believes could reasonably be expected to reveal his or her identity.
