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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(2)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)the promoters and whole-time directors of the compulsorily delisted company shall also not be eligible to become directors of any listed company till the exit option as stated in clause (a) above is provided.]