Securities And Exchange Board Of India - Subsection
Section 7C(4) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(4)The Board shall not be required to send any intimation or acknowledgement to the Informant or any other person, of the examination or action initiated by the Board, if any, pursuant to receipt of the Voluntary Information Disclosure Form or information under these regulations, including rejection thereof.
