Securities And Exchange Board Of India - Subsection
Section 23(7) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(7)For the purpose of this regulation, all entities falling under the definition of related parties shall [not vote to approve the relevant transaction] [Substituted 'abstain from voting' by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).] irrespective of whether the entity is a party to the particular transaction or not.
