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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(3)(f) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(f)The listed entity shall also submit as part of its standalone or consolidated financial results for the half year, by way of a note, a statement of assets and liabilities as at the end of the half-year.