Securities And Exchange Board Of India - Subsection
Section 25(10) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(10)With effect from October 1, 2018, the top 500 listed entities by market capitalization calculated as on March 31 of the preceding financial year, shall undertake Directors and Officers insurance (`D and O insurance') for all their independent directors of such quantum and for such risks as may be determined by its board of directors.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
