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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 70(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall file periodical financial results with the stock exchange in such manner and within such time and to the extent that it is required to file as per the listing requirements of the home country.