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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(a) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(a)Every promoter, [member of the promoter group] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/02, dated 21.1.2019 (w.e.f. 15.1.2015).] key managerial personnel and director of every company whose securities are listed on any recognised stock exchange shall disclose his holding of securities of the company as on the date of these regulations taking effect, to the company within thirty days of these regulations taking effect;