Securities And Exchange Board Of India - Subsection
Section 7K(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(3)Where an action against an Informant is deemed appropriate, the Board while determining the value of monetary sanctions shall not take into account the monetary sanctions that the Informant is ordered to pay or that which any other person is ordered to pay if the liability of such other person is based substantially on the conduct that the Informant directed, planned, or initiated.
