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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(1)(a) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(a)which have been delisted under Chapter III or under Chapter VII (except regulation 27), for a period of five years from the delisting;