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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 80(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall comply with such norms and conditions for delisting Indian Depository Receipts as specified by the Board or stock exchange in this regard.