Securities And Exchange Board Of India - Subsection
Section 8(2) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
(2)Every such code of practices and procedures for fair disclosure of unpublished price sensitive information and every amendment thereto shall be promptly intimated to the stock exchanges where the securities are listed.Note: - This provision is aimed at requiring transparent disclosure of the policy formulated in sub-regulation (1)
