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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(v) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(v)[ 'public shareholders' mean the holders of equity shares, other than the following: [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).]