Section 23(3)(c) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

(c)the omnibus approval shall specify:

(i)the name(s) of the related party, nature of transaction, period of transaction, maximum amount of transactions that shall be entered into,

(ii)the indicative base price / current contracted price and the formula for variation in the price if any; and

(iii)such other conditions as the audit committee may deem fit:

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