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

Securities And Exchange Board Of India - Subsection

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

(iii)obtain details of trading in shares of the company for a period of two years prior to the date of board meeting by top twenty five shareholders as on the date of the board meeting convened to consider the proposal for delisting, from the stock exchanges and details of off-market transactions of such shareholders for a period of two years and furnish the information to the merchant banker for carrying out due-diligence;