Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(4)(ii) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(ii)The listed entity shall frame a policy for determination of materiality, based on criteria specified in this sub-regulation, duly approved by its board of directors, which shall be disclosed on its website.