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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(2)(a) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(a)such a company and the depositories shall not effect transfer, by way of sale, pledge, etc., of any of the equity shares held by the promoters/ promoter group and the corporate benefits like dividend, rights, bonus shares, split, etc. shall be frozen for all the equity shares held by the promoters/ promoter group, till the promoters of such company provide an exit option to the public shareholders in compliance with sub-regulation (3) of regulation 23, as certified by the concerned recognized stock exchange;