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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 92(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)Upon receipt of relevant intimations, information, filings, reports, statements, documents or any other submissions in terms of these regulations, from the listed entity the recognised stock exchange(s) shall immediately disseminate the same on its website.