Section 18 in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
18. Procedure after closure of offer.
- Within [five] [Substituted 'eight' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] working days of [the] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] closure of the offer, the [promoter/acquirer] [Substituted 'promoter' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] and the merchant banker shall make a public announcement in the same newspapers in which the public announcement under sub-regulation (1) of regulation 10 was made regarding :-(i)the success of the offer in terms of regulation 17 alongwith the final price accepted by the acquirer; or(ii)the failure of the offer in terms of regulation 19; or(iii)[ ***] [Omitted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).]
