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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall send annual report referred to in sub-regulation (1), to the holders of securities, not less than twenty-one days before the annual general meeting.