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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity shall make disclosure of events specified in Para B of Part A of Schedule III, based on application of the guidelines for materiality, as specified in sub-regulation (4).