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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 44(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The e-voting facility to be provided to shareholders in terms of sub-regulation (1),shall be provided in compliance with the conditions specified under the Companies (Management and Administration) Rules, 2014, or amendments made thereto.