Section 16A in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
16A. [ A statement by the board of directors of the company certifying that: -
(a)the company is in compliance with the applicable provisions of securities laws;(b)the acquirer or promoter or promoter group or their related entities have not carried out any transaction during the aforesaid period to facilitate the success of the delisting offer which is not in compliance with the provisions of sub-regulation (5) of regulation 4;(c)the delisting is in the interest of the shareholders.]
