Securities And Exchange Board Of India - Subsection
Section 25A(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)The promoter or the acquirer or the company, as the case may be, shall along with the application referred to under [sub-regulation (2)] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] pay a nonrefundable fee of rupees fifty thousand, by way of a banker's cheque or demand draft payable in Mumbai in favour of the Board.
