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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 79(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The listed entity shall, either directly or through an agent, send out proxy forms to IDR Holders in all cases mentioning that a security holder may vote either for or against each resolution.