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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 46(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)
(a)The listed entity shall ensure that the contents of the website are correct.
(b)The listed entity shall update any change in the content of its website within two working days from the date of such change in content.