Securities And Exchange Board Of India - Subsection
Section 3(2B) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2B)[ Any person in receipt of unpublished price sensitive information pursuant to a "legitimate purpose" shall be considered an "insider" for purposes of these regulations and due notice shall be given to such persons to maintain confidentiality of such unpublished price sensitive information in compliance with these regulations.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).]
