Securities And Exchange Board Of India - Subsection
Section 25(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(2)In case any person is guilty of insider trading or market manipulation the person concerned shall be dealt with in accordance with the provisions of Securities and Exchange Board of India (Insider Trading) Regulations, 1992 and Securities and Exchange Board of India (Prohibition of Fraudulent and Unfair Trade Practices Relating to the Securities Market) Regulations, 1995.
