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[Cites 0, Cited by 0] [Section 17(9)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(9)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)The board of directors shall be responsible for framing, implementing and monitoring the risk management plan for the listed entity.