Securities And Exchange Board Of India - Subsection
Section 8(1B) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1B)The board of directors of the company while approving the proposal for delisting shall certify that :(i)the company is in compliance with the applicable provisions of securities laws;(ii)the acquirer or promoter or promoter group or their related entities, are in compliance with sub-regulation (5) of regulation 4;(iii)the delisting is in the interest of the shareholders.
