Securities And Exchange Board Of India - Subsection
Section 13(1A) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1A)[ The acquirer or promoter shall facilitate tendering of shares by the shareholders and settlement of the same, through the stock exchange mechanism as specified by the Board.] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).]
