Section 69 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
69. Indian Depository Receipt holding pattern & Shareholding details.
(1)The listed entity shall file with the stock exchange the Indian Depository Receipt holding pattern on a quarterly basis within fifteen days of end of the quarter in the format specified by the Board.(2)The listed entity shall file the following details with the stock exchange as is required to be filed in compliance with the disclosure requirements of the listing authority or stock exchange in its home country or any other jurisdiction where the securities of the listed entity are listed:(a)Shareholding Pattern;(b)Pre and post arrangement share holding pattern and Capital Structure in case of any corporate restructuring like mergers/amalgamations
