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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(2)The listed company or intermediary in its offer document or clients agreement shall give full disclosure about the grievance redressal mechanism through Ombudsman under these regulations.