Securities And Exchange Board Of India - Subsection
Section 21(5) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(5)The provisions of this regulation shall be applicable to top [500] [Substituted '100' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] listed entities, determined on the basis of market capitalisation, as at the end of the immediate previous financial year.
