Securities And Exchange Board Of India - Subsection
Section 30(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)No application for listing shall be made in respect of any equity shares,-(a)which have been delisted under Chapter III or under Chapter VII (except regulation 27), for a period of five years from the delisting;(b)which have been delisted under Chapter V, for a period of ten years from the delisting.
