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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(5) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(5)Where the escrow account consists of a bank guarantee, such bank guarantee shall be valid till payments are made in respect of all shares tendered under sub-regulation (1) of regulation 21.