Securities And Exchange Board Of India - Subsection
Section 17(11) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(11)[ The statement to be annexed to the notice as referred to in sub-section (1) of section 102 of the Companies Act, 2013 for each item of special business to be transacted at a general meeting shall also set forth clearly the recommendation of the board to the shareholders on each of the specific items.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
