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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The statement(s) specified in sub-regulation (1), shall be placed before the audit committee for review and after such review, shall be submitted to the stock exchange(s).