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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 44(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(5)[ The top 100 listed entities by market capitalization, determined as on March 31st of every financial year, shall hold their annual general meetings within a period of five months from the date of closing of the financial year.