September 11, 2018
Shares of NDTV were trading 0.14 per cent higher at ₹35.25 apiece on BSE.
Media firm NDTV's promoters Prannoy Roy & Radhika Roy have received a show cause notice from the capital markets regulator Sebi for alleged violation for insider trading regulations.
"Prannoy Roy & Radhika Roy, the promoters of New Delhi Television Ltd (NDTV)..., have informed the company that on September 10, 2018, they've received a show cause notice dated August 31, 2018... by the Securities and Exchange Board of India (Sebi)," NDTV said in a regulatory filing.
NDTV said that the notice has been issued alleging violation of provisions of Section 12A (d) and (e) of Sebi Act read with Regulation 3(i) and Regulation 4 of Sebi (Prohibition of insider Trading) Regulations, 1992.
It further said, "The promoters of NDTV are in the process of seeking legal advice to take appropriate action in the said matter.
Since the company isn't a party to the show cause notice, there'll not be any financial implications of the show cause notice on the company".
Shares of NDTV were trading 0.14% higher at ₹35.25 apiece on BSE.
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- Securities and Exchange Board of India Act,1992
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- Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
- Securities And Exchange Board Of India (Foreign Institutional Investors) Regulations, 1995
- Securities And Exchange Board Of India (Issue Of Sweat Equity) Regulatons, 2002
- Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
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- Securities And Exchange Board Of India (Mutual Funds) Regulations, 1996
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- Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003
- Securities And Exchange Board Of India (Stock Brokers And Sub-Brokers) Regulations, 1992
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- Securities And Exchange Board of India Appellate Tribunal (Procedure) Rules, 1995
- Securities And Exchange Board of India Notification (Certification of Associated Persons in the Securities Markets) Regulations, 2007
- Securities Appellate Tribunal (Procedure) Rules, 2000
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- Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
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- Securities and Exchange Board of India (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 1995
- Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008
- Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
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- Sebi (Prohibition of insider Trading) Regulations, 1992
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