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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(2)In case, an employee of the foreign portfolio investor is rendering such advice, he shall also disclose the interest of his dependent family members and his employer including their long or short position in the said security, while rendering such advice.