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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(2)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)The report mentioned in clause (a) of sub-regulation (2) shall be signed either by the compliance officer or the chief executive officer of the listed entity.