Section 63 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
63. Applicability of Chapters IV and V.
(1)Entity which has listed its `specified securities' and `non-convertible debt securities' or `non-convertible redeemable preference shares' or both on any recognised stock exchange, shall be bound by the provisions in Chapter IV of these regulations.(2)The listed entity described in sub-regulation (1) shall additionally comply with the following regulations in Chapter V:(a)regulation 50(2),(3);(b)regulation 51;(c)regulation 52(3), (4), (5)and (6);(d)regulation 53(e)regulation 54(f)regulation 55(g)regulation 56(h)regulation 57(i)regulation 58(j)regulation 59(k)regulation 60(l)regulation 61:Provided that the listed entity which has submitted any information to the stock exchange in compliance with the disclosure requirements under Chapter IV of these regulations, need not re-submit any such information under the provisions of this regulations without prejudice to any power conferred on the Board or the stock exchange or any other authority under any law to seek any such information from the listed entity:Provided further that the listed entity, which has satisfied certain obligations in compliance with other chapters, shall not separately satisfy the same conditions under this chapter.
