Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(3)(i) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(i)The listed entity shall disclose, in the results for the last quarter in the financial year, by way of a note, the aggregate effect of material adjustments made in the results of that quarter which pertain to earlier periods.]