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[Cites 0, Cited by 0] [Section 8(1E)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1E)(a) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(a)the trading carried out by [any of the acquirer or promoter or promoter group entity] or their related entities was in compliance or not, with the applicable provisions of the securities laws; and