Securities And Exchange Board Of India - Subsection
Section 7(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)The public notice made under clause (b) of sub-regulation (1) shall mention the names of the recognised stock exchanges from which the equity shares of the company are intended to be delisted, the reasons for such delisting and the fact of continuation of listing of equity shares on recognised stock exchange having nation wide trading terminals.
