Securities And Exchange Board Of India - Subsection
Section 10(6) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(6)No [acquirer/promoter] [Substituted 'promoter' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] shall appoint any person as a merchant banker under sub-regulation (4) if such a person is an associate of the [acquirer/promoter] [Substituted 'promoter' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).].
