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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(8) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(8)The listed entity shall, within two calendar days of the conclusion of the meeting of the board of directors, publish the financial results and statement referred to in sub-regulation (4), in at least one English national daily newspaper circulating in the whole or substantially the whole of India.