Securities And Exchange Board Of India - Subsection
Section 9A(7) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(7)If an inquiry has been initiated by a listed company in case of leak of unpublished price sensitive information or suspected leak of unpublished price sensitive information, the relevant intermediaries and fiduciaries shall co-operate with the listed company in connection with such inquiry conducted by listed company.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).]Chapter - V Miscellaneous
