Securities And Exchange Board Of India - Subsection
Section 22(6) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(6)Where the recognised stock exchange passes an order under sub-regulation (1), it shall, -(a)forthwith publish a notice in one English national daily with wide circulation and one regional language newspaper of the region where the concerned recognised stock exchange is located, of the fact of such delisting, disclosing therein the name and address of the company, the fair value of the delisted equity shares determined under sub-regulation (1) of regulation 23 and the names and addresses of the promoters of the company who would be liable under sub-regulation (3) of regulation 23; and(b)inform all other stock exchanges where the equity shares of the company are listed, about such delisting [***] [Omitted 'and the surrounding circumstances' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).].
