Securities And Exchange Board Of India - Subsection
Section 21(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)Where, pursuant to acceptance of equity shares tendered in terms of these regulations, the equity shares are delisted, any remaining public shareholder holding such equity shares may tender his shares to the promoter upto a period of [minimum] [Substituted 'atleast' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] one year from the date of delisting and, in such a case, the promoter shall accept the shares tendered at the same final price at which the earlier acceptance of shares was made.
