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Securities And Exchange Board Of India - Section

Section 24A in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

24A. [ Secretarial Audit. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]

- Every listed entity and its material unlisted subsidiaries incorporated in India shall undertake secretarial audit and shall annex with its annual report, a secretarial audit report, given by a company secretary in practice, in such form as may be specified with effect from the year ended March 31, 2019.]