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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 98(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The manner of revocation of actions specified in clauses (b) and (c) of sub-regulation (1), shall be as specified in circulars or guidelines issued by the Board.