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[Cites 0, Cited by 0] [Section 87A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 87A(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)The provisions of this chapter shall apply to the issuer of security receipts which has listed its security receipts and the issuer and its sponsor shall ensure compliance with each of the provisions of these Regulations.