Securities And Exchange Board Of India - Subsection
Section 23(d) in Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
(d)violates the provisions of the Securities and Exchange Board of India (Insider Trading) Regulations, 1992 or of the Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating to Securities Markets) Regulations, 1995, made under the Act; or
