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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 37(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(5)Upon sanction of the Scheme by the Court or Tribunal, the listed entity shall submit the documents, to the stock exchange(s), as prescribed by the Board and/or stock exchange(s) from time to time.