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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31A(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(7)A listed entity shall be considered as 'listed entity with no promoters' if due to re-classification or otherwise, the entity does not have any promoter;