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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

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

(4)No promoter shall directly or indirectly employ the funds of the company to finance an exit opportunity provided under Chapter IV or an acquisition of shares made pursuant to sub-regulation (3) of regulation 23.