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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(3)(g) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(g)[ The listed entity shall also submit as part of its standalone and consolidated financial results for the half year, by way of a note, statement of cash flows for the half-year. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]