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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(3)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)The annual audited financial results shall be submitted along with the annual audit report and [Statement on Impact of Audit Qualifications (applicable only] [Substituted 'either Form A for audit report with unmodified opinion, or Form B' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] for audit report with modified opinion):