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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 76(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall not forfeit unclaimed dividends before the claim becomes barred by law in the home country of the listed entity, as may be applicable, and that such forfeiture, when effected, shall be annulled in appropriate cases.