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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(3)While considering an application for listing of any equity shares which had been delisted the recognised stock exchange shall have due regard to facts and circumstances under which delisting was made.