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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(3)(e) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(e)The listed entity shall also submit the audited [or limited reviewed] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] financial results in respect of the last quarter along-with the results for the entire financial year, with a note stating that the figures of last quarter are the balancing figures between audited figures in respect of the full financial year and the published year-to-date figures upto the third quarter of the current financial year.