Securities And Exchange Board Of India - Subsection
Section 7I(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)Notwithstanding anything contained in sub-regulation (2), any employer who violates this Chapter may be liable for penalty, debarment, suspension, and/or criminal prosecution by the Board, as the case may be:Provided that nothing in these regulations will require the Board to direct re-instatement or compensation by an employer.
