Calcutta HC Rejects Reliance on ‘Vedic Mantras’, Commutes Death Sentence in Wife’s Murder Case  ||  Tripura High Court Pulls Up State Over Failure to Implement Supreme Court's Open Prison Directions  ||  Calcutta HC Upholds Life Term for Father who Raped Minor Daughter, Causing Pregnancy  ||  Karnataka HC Directs Trial Courts, Police to Furnish S.164 of CrPC Statement Copies to Accused  ||  P&H HC: Immigration Fraud by Consultancies is a Growing Menace, Denies Pre-Arrest Bail Leniency  ||  CCPA Fines Rs. 1 Lakh Penalty on United Biscuits over Misleading ‘Wholewheat’ Claims  ||  Bombay HC Permits OTT Release of Hindi Film ‘Bandar’ Subject to Appropriate Disclaimers  ||  Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law    

SEBI: Audit Committee of Listed Entity to Define Material Modifications - (11 Nov 2021)

CAPITAL MARKET

Securities, and Exchange Board of India (SEBI) has notified the Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) (Sixth Amendment) Regulations, 2021. The audit committee of a listed entity shall define material modifications and disclose it as part of the policy on materiality of related party transactions and on dealing with related party transaction.

Tags : SECURITIES   AND EXCHANGE BOARD OF INDIA   MATERIAL MODIFICATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved