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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(2) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(2)In case, an employee of the designated depository participant is rendering such advice, he shall also disclose the interest of his dependent family members and his employer including their long or short position in the said security, while rendering such advice.