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[Cites 0, Cited by 0] [Section 7K] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7K(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(2)Where an action against an Informant is deemed appropriate the Board may take into account the co-operation rendered in the final determination of any penalty, sanction, direction or settlement thereof, as the case may be.