Securities And Exchange Board Of India - Subsection
Section 4(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(3)Any person or an insider shall not deal in securities of the company on the basis of unpublished information relating to buy-back of [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] of the company.
