Securities And Exchange Board Of India - Subsection
Section 14(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)[An acquirer or promoter] [Substituted 'A promoter' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] or a person acting in concert with any of the promoters shall not make a bid in the offer and the merchant banker shall take necessary steps to ensure compliance with this sub-regulation.
