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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(3)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)by the promoter making an offer for sale of his holdings in compliance with the provisions of the Companies Act, 1956 and the Guidelines or Regulations of the Board relating to issue of securities and disclosures; or,