Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Securities And Exchange Board Of India - Subsection Section 4(13) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015 (13)In order to fulfil their responsibilities, members of the board of directors shall have access to accurate, relevant and timely information.
