Securities And Exchange Board Of India - Subsection
Section 23(9) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(9)[ The listed entity shall submit within 30 days from the date of publication of its standalone and consolidated financial results for the half year, disclosures of related party transactions on a consolidated basis, in the format specified in the relevant accounting standards for annual results to the stock exchanges and publish the same on its website.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
