Securities And Exchange Board Of India - Subsection
Section 3(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)These regulations shall apply to delisting of equity shares of a company from all or any of the recognised stock exchanges where such shares are listed.[Provided that these regulations shall not apply to securities listed without making a public issue, on the institutional trading platform of a recognised stock exchange.] [Substituted by Notification No. SEBI/LAD-NRO/GN/2015-16/010, dated 14.8.2015 (w.e.f. 10.6.2009).][Explanation. [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/25, dated 29.7.2019 (w.e.f. 10.6.2009).] - For the purposes of these regulations, the term "shares" shall include equity shares having superior voting rights.]
