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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)(d) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(d)the fact of delisting shall be disclosed in the first annual report of the company prepared after the delisting.