Securities And Exchange Board Of India - Subsection
Section 4(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)No company shall apply for and no recognised stock exchange shall permit delisting of equity shares of a company, -(a)pursuant to a buy back of equity shares by the company; or(b)pursuant to a preferential allotment made by the company; or(c)unless a period of three years has elapsed since the listing of that class of equity shares on any recognised stock exchange; or(d)if any instruments issued by the company, which are convertible into the same class of equity shares that are sought to be delisted, are outstanding.
