Securities And Exchange Board Of India - Subsection
Section 8(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)An application seeking in-principle approval for delisting shall be disposed of by the recognised stock exchange within a period not exceeding [five] [Substituted 'thirty' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] working days from the date of receipt of such application complete in all respects.
