Securities And Exchange Board Of India - Subsection
Section 32(7A) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(7A)[ Where an entity has raised funds through preferential allotment or qualified institutions placement, the listed entity shall disclose every year, the utilization of such funds during that year in its Annual Report until such funds are fully utilized.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
