Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 137] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 137(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)The board of directors and the management of the issuer shall provide their comments on the findings of the monitoring agency as specified in Schedule XI.