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[Cites 0, Cited by 0] [Section 8(1A)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1A)(i) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(i)make a disclosure to the recognized stock exchanges on which the equity shares of the company are listed that the promoters/acquirers have proposed to delist the company;