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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(2)Every depository shall within one month of the date of the holding of its annual general meeting, furnish to the Board a copy of its audited balance-sheet and profit and loss account for the preceding financial year.