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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(1)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)unless a period of three years has elapsed since the listing of that class of equity shares on any recognised stock exchange; or