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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 46(2)(s) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(s)separate audited financial statements of each subsidiary of the listed entity in respect of a relevant financial year, uploaded at least 21 days prior to the date of the annual general meeting which has been called to inter alia consider accounts of that financial year.]