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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)The limited review report shall be placed before the board of directors, at its meeting which approves the financial results, before being submitted to the stock exchange(s).