Securities And Exchange Board Of India - Subsection
Section 42(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)For securities held in physical form, the listed entity may, announce dates of closure of its transfer books in place of record date for complying with requirements as specified in sub-regulations (1) to (4):Provided that the listed entity shall ensure that there is a time gap of at least thirty days between two dates of closure of its transfer books.
