Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] Securities And Exchange Board Of India - Subsection Section 21(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009 (2)The payment of consideration for shares accepted under sub-regulation (1) shall be made out of the balance amount lying in the escrow account.
