Securities And Exchange Board Of India - Subsection
Section 101(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)In particular, and without prejudice to the generality of the foregoing power, such guidance notes or circulars may provide for all or any of the following matters, namely:(a)procedural aspects including intimation to be given, documents to be submitted;(b)disclosure requirements;(c)listing conditions.
