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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(4)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)assess the quality, quantity and timeliness of flow of information between the management of the listed entity and the board of directors that is necessary for the board of directors to effectively and reasonably perform their duties.