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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(4)(e) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(e)any litigation or action pending against the company pertaining to its activities in the securities market or any other matter having a material bearing on the interests of its equity shareholders;