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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)(iii) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(iii)the transaction in question was carried out pursuant to a statutory or regulatory obligation to carry out a bona fide transaction.