Section 229(3)(a) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

[Cites 0, Cited by 0] [Section 229(3)] [Section 229] [Entire Act]

(a)adequate disclosures are made in the financial statements as required to be made by the issuer as per Schedule III of the Companies Act, 2013;

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