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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(2)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)"material subsidiary"shall mean a subsidiary, whose income or net worth exceeds [ten] [Substituted 'twenty' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] percent of the consolidated income or net worth respectively, of the listed entity and its subsidiaries in the immediately preceding accounting year.