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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(3)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)The listed entity shall submit [annual] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] audited standalone financial results for the financial year, within sixty days from the end of the financial year along with the audit report and [Statement on Impact of Audit Qualifications (applicable only] [Substituted 'either Form A (for audit report with unmodified opinion) or Form B (' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] for audit report with modified opinion):