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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(1)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)for the purpose of determination of limit, chairperson ship and membership of the audit committee and the Stakeholders' Relationship Committee alone shall be considered.