Securities And Exchange Board Of India - Subsection
Section 12(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)The letter of offer shall be sent to all public shareholders holding equity shares of the class sought to be delisted whose names appear on the register of the company or depository as on the date specified in the public announcement under sub-regulation (3) of regulation 10.
