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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 85(4) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(4)The listed entity shall display the email address of the grievance redressal division and other relevant details prominently on its website and in the various materials / pamphlets/ advertisement campaigns initiated by it for creating investor awareness.