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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity shall recommend or declare all dividend and/or cash bonuses at least five working days (excluding the date of intimation and the record date) before the record date fixed for the purpose.