Securities And Exchange Board Of India - Subsection
Section 7H(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)The Original Information and identity provided by an Informant shall be held in confidence and exempted from disclosure under clauses (g) and (h) of sub-section (1) of section 8 of the Right to Information Act, 2005 (No. 22 of 2005).
