Securities And Exchange Board Of India - Subsection
Section 10(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(4)Before making the public announcement, the [acquirer or] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] promoter shall appoint a merchant banker registered with the Board and such other intermediaries as are considered necessary.[Explanation. - The merchant banker conducting due diligence on behalf of the company may also act as the manager to the delisting offer.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).]
