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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2)(d) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(d)The annual audited financial results shall be approved by the board of directors of the listed entity and shall be signed in the manner specified in clause (b) of sub-regulation (2).