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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(3)The disclosures of trading in securities shall also include trading in derivatives of securities and the traded value of the derivatives shall be taken into account for purposes of this Chapter:Provided that trading in derivatives of securities is permitted by any law for the time being in force.