Securities And Exchange Board Of India - Subsection
Section 40(8) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(8)In case the listed entity has not effected transfer of securities within fifteen days or where the listed entity has failed to communicate to the transferee(s)any valid objection to the transfer, within the stipulated time period of fifteen days, the listed entity shall compensate the aggrieved party for the opportunity losses caused during the period of the delay:Provided that during the intervening period on account of delay in transfer above, the listed entity shall provide all benefits, which have accrued, to the holder of securities in terms of provisions of Section 126 of Companies Act, 2013, and Section 27 of the Securities Contracts (Regulation) Act, 1956:Provided further that in case of any claim, difference or dispute under this sub-regulation the same shall be referred to and decided by arbitration as provided in the bye-laws and/or regulations of the stock exchange(s).
