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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(1) in The Securities Contracts (Regulation) Act, 1956

(1)A recognised stock exchange may delist the securities, after recording the reasons therefor, from any recognised stock exchange on any of the ground or grounds as may be prescribed under this Act :Provided that the securities of a company shall not be delisted unless the company concerned has been given a reasonable opportunity of being heard.