Securities And Exchange Board Of India - Subsection
Section 42(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(1)The listed entity shall intimate the record date to all the stock exchange(s) where it is listed for the following purposes:(a)declaration of dividend;(b)issue of right or bonus shares;(c)issue of shares for conversion of debentures or any other convertible security;(d)shares arising out of rights attached to debentures or any other convertible security(e)corporate actions like mergers, de-mergers, splits and bonus shares, where stock derivatives are available on the stock of listed entity or where listed entity's stocks form part of an index on which derivatives are available;(f)such other purposes as may be specified by the stock exchange(s).
