Securities And Exchange Board Of India - Subsection
Section 10(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)The public announcement shall also specify a date, being a day not later than [one working day] [Substituted 'thirty working days' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] from the date of the public announcement, which shall be the `specified date' for determining the names of shareholders to whom the letter of offer shall be sent.
