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

Securities And Exchange Board Of India - Subsection

Section 78(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall give notice in advance of atleast four working days to the recognised stock exchange(s) of record date specifying the purpose of the record date.