Securities And Exchange Board Of India - Subsection
Section 16A(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(b)the acquirer or promoter or promoter group or their related entities have not carried out any transaction during the aforesaid period to facilitate the success of the delisting offer which is not in compliance with the provisions of sub-regulation (5) of regulation 4;
