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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 78(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity, where it is required so to do in its home country or other jurisdictions where its securities may be listed, shall fix the record date for the purpose of payment of dividends or distribution of any other corporate benefits to IDR Holders.