Section 87E in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
87E. Record Date.
(1)The listed entity shall fix a record date for payment to holders of security receipts or for such other purposes as specified by the stock exchange(s).(2)The listed entity shall give notice in advance of at least seven working days (excluding the date of intimation and the record date) to the stock exchange(s) of the record date or of as many days as the stock exchange may agree to or require specifying the purpose of the record date.
