Securities And Exchange Board Of India - Subsection
Section 87(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2)The listed entity shall give notice in advance of atleast seven working days (excluding the date of intimation and the record date)to the recognised stock exchange(s) of the record date or of as many days as the Stock Exchange may agree to or require specifying the purpose of the record date.[Chapter VIII-A] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/30, dated 6.9.2018 (w.e.f. 2.9.2015).] Obligations of Listed Entity Which has Listed its Security Receipts
