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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 94(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(5)Upon sanction of the Scheme by the Court or Tribunal, the designated stock exchange shall forward its recommendations to the Board on the documents submitted by the listed entity in terms of sub-regulation (5) of regulation 37.