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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(3)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)the promoter writes individually to all public shareholders in the company informing them of his intention to get the equity shares delisted, indicating the exit price together with the justification therefor and seeking their consent for the proposal for delisting;