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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 15(2)(a) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(a)where the equity shares are frequently traded in all the recognised stock exchanges where they are listed, the average of the weekly high and low of the closing prices of the equity shares of the company during the twenty six weeks or two weeks preceding the date on which the recognised stock exchanges were notified of the board meeting in which the delisting proposal was considered, whichever is higher, as quoted on the recognised stock exchange where the equity shares of the company are most frequently traded;