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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 87(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall fix a record date for payment of interest and payment of redemption or repayment amount or for such other purposes as specified by the recognised stock exchange(s).