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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(viii) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(viii)'voluntary delisting' means delisting of equity shares of a company voluntarily on application of the company under Chapter III of these regulations;