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[Cites 0, Cited by 0] [Section 8(1E)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1E)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)[any of the acquirer or promoter or promoter group entity or persons acting in concert or their related entities have carried out or not any transaction to facilitate the success of the delisting offer which is in contravention of the provisions of sub-regulation (5) of regulation 4.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).]]