Section 83 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
83. Disclosure of information having bearing on performance/operation of listed entity and/or price sensitive information.
(1)The listed entity shall promptly inform the stock exchange(s) of all information having bearing on the on performance/operation of the listed entity and price sensitive information.(2)Without prejudice to the generality of sub-regulation(1), the listed entity shall make the disclosures specified in Part D of Schedule III.Explanation. - The expression `promptly inform', shall imply that the stock exchange must be informed must as soon as practically possible and without any delay and that the information shall be given first to the stock exchange(s) before providing the same to any third party.
