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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(7)The listed entity shall submit to the stock exchange on a half yearly basis along with the half yearly financial results, a statement indicating material deviations, if any, in the use of proceeds of issue of non convertible debt securities and non-convertible redeemable preference shares from the objects stated in the offer document.