Securities And Exchange Board Of India - Subsection
Section 42(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The listed entity shall give notice in advance of at least seven working days (excluding the date of intimation and the record date) to stock exchange(s) of record date specifying the purpose of the record date.[Provided that in the case of rights issues, the listed entity shall give notice in advance of atleast three working days (excluding the date of intimation and the record date).] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/45, dated 26.12.2019 (w.e.f. 2.9.2015).]
