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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(4)Non-executive directors shall disclose their shareholding, held either by them or on a beneficial basis for any other persons in the listed entity in which they are proposed to be appointed as directors, in the notice to the general meeting called for appointment of such director.