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[Cites 0, Cited by 0] [Section 7E] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7E(3) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(3)An Informant may be eligible for a Reward whether or not he reported the matter to his organization as per its internal legal and compliance procedures and irrespective of such organization's compliance officer subsequently providing the same Information to the Board.