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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 6(2)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)monitoring email address of grievance redressal division as designated by the listed entity for the purpose of registering complaints by investors: