Securities And Exchange Board Of India - Subsection
Section 25A(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)For seeking exemption under sub-regulation (1), the promoter or the acquirer or the company shall file an application with the Board, supported by a duly sworn affidavit, giving details for seeking such exemption and the grounds on which the exemption has been sought.
