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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 76(3) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018

(3)The issuer shall immediately bring to the notice of the depositories and the stock exchanges, any difference observed in its issued, listed, and the capital held by depositories in dematerialised form.