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[Cites 0, Cited by 0] [Section 31A(4)] [Section 31A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31A(4)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)he shall comply with conditions mentioned at sub-clauses (iv) and (v) of clause (b) of sub-regulation 3 for a period of not less than three years from the date of such re-classification failing which, he shall automatically be reclassified as promoter/ persons belonging to promoter group, as applicable.