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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(2)(a) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(a)The listed entity shall submit a quarterly compliance report on corporate governance in the format as specified by the Board from time to time to the recognised stock exchange(s) within fifteen days from close of the quarter.