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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 93 in The Companies Act, 2013

93. Return to be filed with Registrar in case promoters’ stake changes.—

Every listed company shall file a return in the prescribed form with the Registrar with respect to change in the number of shares held by promoters and top ten shareholders of such company, within fifteen days of such change.