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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(5)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)engage in any act or practice that is fraudulent, deceptive or manipulative in connection with any delisting sought or permitted or exit opportunity given or other acquisition of shares made under these regulations.