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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(2)The offer shall remain open for a [***] [Omitted 'minimum period of three working days and a maximum' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] period of five working days, during which the public shareholders may tender their bids.