Section 150 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
150. Reporting of transactions by the promoters and promoter group.
- The issuer shall ensure that all transactions in securities by the promoters and promoter group between the date of filing of the draft offer document or offer document, as the case may be, and the date of closure of the issue shall be reported to the stock exchanges, within twenty four hours of such transactions.
