Securities And Exchange Board Of India - Subsection
Section 58(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity shall send the following documents:(a)Soft copies of full annual reports to all the holders of non-convertible preference share who have registered their email address(es) for the purpose;(b)Hard copy of statement containing the salient features of all the documents, as specified in Section 136 of Companies Act, 2013 and rules made thereunder to those holders of non convertible preference share who have not so registered;(c)Hard copies of full annual reports to those holders of non convertible debt securities and non convertible preference share, who request for the same.(d)Half yearly communication as specified in sub-regulation (4) and (5) of regulation 52, to holders of non convertible debt securities and non convertible preference shares;
