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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(4)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)the omission of an event or information, which is likely to result in discontinuity or alteration of event or information already available publicly; or