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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(1)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(c)within ten days of any capital restructuring of the listed entity resulting in a change exceeding two per cent of the total paid-up share capital: