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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(5)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)transactions entered into between a holding company and its wholly owned subsidiary whose accounts are consolidated with such holding company and placed before the shareholders at the general meeting for approval.