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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9A(4) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(4)The Audit Committee of a listed company or other analogous body for intermediary or fiduciary shall review compliance with the provisions of these regulations at least once in a financial year and shall verify that the systems for internal control are adequate and are operating effectively.