Securities And Exchange Board Of India - Subsection
Section 30(8) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(8)The listed entity shall disclose on its website all such events or information which has been disclosed to stock exchange(s) under this regulation , and such disclosures shall be hosted on the website of the listed entity for a minimum period of five years and thereafter as per the archival policy of the listed entity, as disclosed on its website.
