Section 5 in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
5. Delisting from all recognised stock exchanges.
- Subject to the provisions of these regulations, a company may delist its equity shares from all the recognised stock exchanges where they are listed or from the only recognised stock exchange where they are listed :Provided that all public share-holders holding equity shares of the class which are sought to be delisted are given an exit opportunity in accordance with Chapter IV.
