Securities And Exchange Board Of India - Subsection
Section 2(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)In these regulations, unless the context otherwise requires, -(i)'Act' means the Securities and Exchange Board of India Act, 1992 (15 of 1992);(ia)[ 'acquirer' shall have the same meaning as assigned to it in the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 and who has chosen to make an offer for delisting the company in accordance with regulation 5A of the said Regulations. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).]Explanation. - Any reference made to the promoter in relation to a delisting offer under these regulations shall apply mutatis mutandis to an acquirer making a delisting offer.](ii)'Board' means the Securities and Exchange Board of India established under section 3 of the Act;(iii)[ 'company' means a company within the meaning of section 2 of the Companies Act, 2013 and includes a body corporate or corporation established under a Central Act, State Act or Provincial Act for the time being in force, whose equity shares are listed on a recognised stock exchange;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).](iv)'compulsory delisting' means delisting of equity shares of a company by a recognised stock exchange under Chapter V of these regulations;[***] [Omitted '(iva)' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).](v)[ 'public shareholders' mean the holders of equity shares, other than the following: [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).](a)promoters, promoter group and persons acting in concert with them;(b)acquirer(s) and persons acting in concert with such acquirer(s); and(c)holders of depository receipts issued overseas against equity shares held with a custodian and such custodian holding the equity shares.](vi)'recognised stock exchange' means any stock exchange which has been granted recognition under section 4 of the Securities Contracts (Regulation) Act, 1956;(vii)'Schedule' means a Schedule appended to these regulations;(viii)'voluntary delisting' means delisting of equity shares of a company voluntarily on application of the company under Chapter III of these regulations;(ix)'working days' means the working days of the Board.
