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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(3)(b) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(b)The [Statement on Impact of Audit Qualifications (for audit report with modified opinion)] [Substituted 'Form B' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).] and the accompanying annual audit report submitted in terms of clause (a) shall be reviewed by the stock exchange(s) [***] [Deleted 'and the Qualified Audit Report Review Committee in the manner specified in Schedule VIII' by Notification No. SEBI/LAD-NRO/GN/2016-17/001, dated 10.5.2016 (w.e.f. 2.9.2015).].