Securities And Exchange Board Of India - Subsection
Section 27(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(4)The communication made to the public shareholders under clause (c) of sub-regulation (3) shall contain justification for the offer price with particular reference to the applicable parameters mentioned in regulation 15 and specifically mention that consent for the proposal would include consent for dispensing with the exit price discovery through book building method.
