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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)the audit committee shall review, atleast on a quarterly basis, the details of related party transactions entered into by the listed entity pursuant to each of the omnibus approvals given.