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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)Timely information: The listed entity shall provide adequate and timely information to shareholders, including but not limited to the following:
(i)sufficient and timely information concerning the date, location and agenda of general meetings, as well as full and timely information regarding the issues to be discussed at the meeting.
(ii)Capital structures and arrangements that enable certain shareholders to obtain a degree of control disproportionate to their equity ownership.
(iii)rights attached to all series and classes of shares, which shall be disclosed to investors before they acquire shares.