Securities And Exchange Board Of India - Subsection
Section 30(12) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(12)In case where an event occurs or an information is available with the listed entity, which has not been indicated in Para A or B of Part A of Schedule III, but which may have material effect on it, the listed entity is required to make adequate disclosures in regard thereof.
