Securities And Exchange Board Of India - Subsection
Section 31(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(4)[ All entities falling under promoter and promoter group shall be disclosed separately in the shareholding pattern appearing on the website of all stock exchanges having nationwide trading terminals where the specified securities of the entity are listed, in accordance with the formats specified by the Board.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/47, dated 16.11.2018 (w.e.f. 2.9.2015).]
