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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(3)(d) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(d)[the public shareholders, irrespective of their numbers, holding ninety percent or more of the public shareholding give their consent] [Substituted 'at least ninety per cent. of such public shareholders give their positive consent' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] in writing to the proposal for delisting, and have consented either to sell their equity shares at the price offered by the promoter or to remain holders of the equity shares even if they are delisted;