Securities And Exchange Board Of India - Subsection
Section 11(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)On determination of final price and making of public announcement under regulation 18 accepting the final price, the [acquirer or] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] promoter shall forthwith deposit in the escrow account such additional sum as may be sufficient to make up the entire sum due and payable as consideration in respect of equity shares outstanding with public share-holders.
