Securities And Exchange Board Of India - Subsection
Section 69(4) in Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009
(4)The issuer shall ensure that transactions in securities by the promoter and promoter group during the period between the date of registering the offer document with the Registrar of Companies or filing the letter of offer with the designated stock exchange, as the case may be and the date of cloSure of the issue shall be reported to the recognised stock exchanges where the specified securities of the issuer are listed, within twenty four hours of the transactions.
