Securities And Exchange Board Of India - Subsection
Section 10(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)The [acquirers or] [Substituted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] promoters of the company shall [within one working day from the date of] [Substituted 'upon' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] receipt of in-principle approval for delisting from the recognised stock exchange, make a public announcement in at least one English national daily with wide circulation, one Hindi national daily with wide circulation and one regional language newspaper of the region where the concerned recognised stock exchange is located.
