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[Cites 0, Cited by 0] [Section 25A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25A(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(4)The Board may after affording reasonable opportunity of being heard to the applicant and after considering all the relevant facts and circumstances, pass a reasoned order either granting or rejecting the exemption or relaxation sought as expeditiously as possible.]