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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The provisions of this chapter shall apply to a listed entity which has listed its specified securities on any recognised stock exchange(s) either on the main board or on SME Exchange or on institutional trading platform: