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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 57(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall submit a certificate to the stock exchange within two days of the interest or principal or both becoming due that it has made timely payment of interests or principal obligations or both in respect of the non convertible debt securities.