Securities And Exchange Board Of India - Subsection
Section 16(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)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 not be bound to accept the equity shares at the offer price determined by the book building process accept the offer price.
