Securities And Exchange Board Of India - Subsection
Section 31(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)The remaining procedures in respect of an exit opportunity already completed or an exit opportunity initiated but not completed under the Securities and Exchange Board of India (Delisting of Securities) Guidelines, 2003 prior to commencement of these regulations, shall be completed and the application for delisting made pursuant thereto shall be dealt under the said guidelines.
