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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall submit to stock exchange an annual report at the same time as it is disclosed to the security holder in its home country or in other jurisdictions where such securities are listed.