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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)Equitable treatment: The listed entity shall ensure equitable treatment of all shareholders, including minority and foreign shareholders, in the following manner:
(i)All shareholders of the same series of a class shall be treated equally.
(ii)Effective shareholder participation in key corporate governance decisions, such as the nomination and election of members of board of directors, shall be facilitated.
(iii)Exercise of voting rights by foreign shareholders shall be facilitated.
(iv)The listed entity shall devise a framework to avoid insider trading and abusive self-dealing.
(v)Processes and procedures for general shareholder meetings shall allow for equitable treatment of all shareholders.
(vi)Procedures of listed entity shall not make it unduly difficult or expensive to cast votes.