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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(1)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)Soft copies of full annual report to all those shareholder(s) who have registered their email address(es) [***] [Omitted 'for the purpose' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] [either with the listed entity or with any depository] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).];