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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 68(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall promptly inform to the stock exchange(s) of all events which are material, all information which is price sensitive and/or have bearing on performance/operation of the listed entity.