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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1)(i) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(i)if the promoter is a listed entity, its directors other than the independent directors, its employees or its nominees shall be deemed to be related to it;