Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Securities And Exchange Board Of India - Subsection Section 6(4) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015 (4)The disclosures made under this Chapter shall be maintained by the company, for a minimum period of five years, in such form as may be specified.
