Securities And Exchange Board Of India - Subsection
Section 10(5) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(5)It shall be the responsibility of the [acquirer/promoter] [Substituted 'promoter' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] and the merchant banker to ensure compliance with the provisions of this Chapter.
