Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The listed entity shall ensure that all activities in relation to [***] [Omitted 'both physical and electronic' by Notification No. SEBI/LAD-NRO/GN/2018/24, dated 8.6.2018 (w.e.f. 2.9.2015).] share transfer facility are maintained either in house or by Registrar to an issue and share transfer agent registered with the Board.
