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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 52(2)(e) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(e)Modified opinion(s) in audit reports that have a bearing on the interest payment/ dividend payment pertaining to non-convertible redeemable debentures/ redemption or principal repayment capacity of the listed entity shall be appropriately and adequately addressed by the board of directors while publishing the accounts for the said period.