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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(5)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)Proposed fees payable to the statutory auditor(s) along with terms of appointment and in case of a new auditor, any material change in the fee payable to such auditor from that paid to the outgoing auditor along with the rationale for such change;