Securities And Exchange Board Of India - Subsection
Section 4(1A) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1A)[ No promoter or promoter group shall propose delisting of equity shares of a company, if any entity belonging to the promoter or promoter group has sold equity shares of the company during a period of six months prior to the date of the board meeting in which the delisting proposal was approved in terms of sub-regulation (1B) of regulation 8.] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).]
