Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(i)'own analysis' means the examination and evaluation of the relevant information by the Informant that may be publicly available, but which reveals analysis that is not known to SEBI: