Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(8) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(8)All existing material related party contracts or arrangements entered into prior to the date of notification of these regulations and which may continue beyond such date shall be placed for approval of the shareholders in the first General Meeting subsequent to notification of these regulations.