Securities And Exchange Board Of India - Subsection
Section 31(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)Anything done or omitted to be done or any right, privilege, obligation or liability acquired or accrued or incurred under Securities and Exchange Board of India (Delisting of Securities) Guidelines, 2003 prior to the commencement of these regulations shall be governed by said guidelines.
