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Amendment of Guidance Note on insider trading regulations- (Securities and Exchange Board of India) (12 Apr 2016)

MANU/SPRL/0076/2016

Capital Market

The Securities and Exchange Board of India issued amendments to its guidance note on the SEBI (Prohibition of Insider Trading) Regulations, 2015. Amendments are in light of recent changes by which dissenting shareholders were afforded an exit opportunity and the restriction of ‘contra-trade’ would not apply. With the latest amendment, the exit offer is also exempted from the restricton on contra trade under the Regulations.

Tags : SEBI INSIDER TRADING EXIT OPPRTUNITY

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