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Securities And Exchange Board Of India - Section

Section 26 in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992

26. Acquisition of shares prohibited.-

No merchant banker or any of its directors, partner or manager or principal officer shall either on their respective accounts or through their associates or relatives enter into any transaction in securities of bodies corporate on the basis of unpublished price sensitive information obtained by them during the course of any professional assignment either from the clients or otherwise.