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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 74(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(4)The listed entity shall ensure protection of interests of IDR holders particularly with respect to all corporate benefits permissible under Indian laws and the laws of its home country and shall address all investor grievances adequately.