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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 39(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)The listed entity shall submit information regarding loss of share certificates and issue of the duplicate certificates, to the stock exchange within two days of its getting information.