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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(4)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)previous due date for the payment of interest/ dividend for non-convertible redeemable preference shares/ repayment of principal of non-convertible preference shares /non convertible debt securities and whether the same has been paid or not; and,