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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7(1)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)the company shall make an application to the concerned recognised stock exchange for delisting its equity shares; and