Section 79 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
79. Voting.
(1)The listed entity shall, either directly or through an agent, send out proxy forms to IDR Holders in all cases mentioning that a security holder may vote either for or against each resolution.(2)Voting rights of the IDR Holders shall be exercised in accordance with the depository agreement.
