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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 83(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall promptly inform the stock exchange(s) of all information having bearing on the on performance/operation of the listed entity and price sensitive information.