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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(9)
(a)The listed entity shall lay down procedures to inform members of board of directors about risk assessment and minimization procedures.
(b)The board of directors shall be responsible for framing, implementing and monitoring the risk management plan for the listed entity.