E) FRAUDULENT AND UNFAIR TRADE PRACTICES
 
 

After enacting the SEBI (Prohibition of Fraudulent and Unfair Trade Practices relating to the securities market) Regulations, which enabled SEBI to investigate into market manipulation, vigorous efforts were undertaken to enforce these regulations. During 1998-99, 40 cases were taken up for alleged market manipulation and price rigging; and 4 cases were taken up for alleged "issue" relating to manipulations. The details of the same have been elaborated in Part II of the report.