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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(1)(iv) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(iv)the transaction in question was undertaken pursuant to the exercise of stock options in respect of which the exercise price was pre-determined in compliance with applicable regulations.]