Securities And Exchange Board Of India - Subsection
Section 10(7) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(7)[ No entity belonging to the acquirer, promoter and promoter group of the company shall sell shares of the company during the period from the date of the board meeting in which the delisting proposal was approved till the completion of the delisting process.] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).]
