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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(2)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)Un-audited financial results shall be accompanied by limited review report prepared by the statutory auditors of the listed entity or in case of public sector undertakings, by any practising Chartered Accountant, in the format as specified by the Board: