Section 20(3)(i) in Securities Contracts (Regulation) Rules, 1957

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

(i)to notify the stock exchange of any change-

(i)in the company's directorate by death, resignation, removal or otherwise,

(ii)of managing director,

(iii)of auditors appointed to audit the books and account of the company;

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