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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(b) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(b)Every person on appointment as a key managerial personnel or a director of the company or upon becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] shall disclose his holding of securities of the company as on the date of appointment or becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] , to the company within seven days of such appointment or becoming a [promoter or member of the promoter group] [Substituted 'promoter' by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] .