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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(2)(a) in Securities and Exchange Board of India (Settlement of Administrative and Civil Proceedings) Regulations, 2014

(a)defaults involving insider trading and communication of unpublished price sensitive information in contravention of the provisions of the Act and the regulations made thereunder;