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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(1)(b) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(b)appropriate and adequate arrangements were in place to ensure that these regulations are not violated and no unpublished price sensitive information was communicated by the individuals possessing the information to the individuals taking trading decisions and there is no evidence of such arrangements having been breached;