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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(3)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)The applicable format of [Statement on Impact of Audit Qualifications (for audit report with modified opinion)] [Substituted 'Form A and Form B' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] shall be [in the manner as] [Inserted by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] specified by the Board [***] [Deleted 'from time to time' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).].