On 08-07-2024, the Securities and Exchange Board of India (‘SEBI’) notified the SEBI (Listing Obligations and Disclosure Requirements) (Second Amendment) Regulations, 2024 (‘the Regulations’) to amend the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015. It came into force on 10-07-2024.
Key Points:
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The Regulations have inserted a second proviso to Regulation 52(8) in regard to the publishing of financial results by listed entities in at least one national daily newspaper.
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The insertion states that the listed entity may publish only a window advertisement referring to a QR Code along with the link of the website of the listed entity and stock exchange(s) where the financial results may be available and accessible by the investors. This proviso is subject to certain conditions.
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