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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 30(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(4)An application for listing made in respect of delisted equity shares shall be deemed to be an application for fresh listing of such equity shares and shall be subject to provisions of law relating to listing of equity shares of unlisted companies.