Securities And Exchange Board Of India - Subsection
Section 58(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The listed entity shall send the notice of all meetings of holders of non convertible debt securities and holders of nonconvertible redeemable preference shares specifically stating that the provisions for appointment of proxy as mentioned in Section 105 of the Companies Act, 2013, shall be applicable for such meeting.
