Securities And Exchange Board Of India - Subsection
Section 12(1) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(1)The [acquirer or] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] promoter shall despatch the letter of offer to the public shareholders of equity shares, not later than [two] [Substituted 'forty five' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] working days from the date of the public announcement, [***] [Omitted 'so as to reach them at least five working days before the opening of the bidding period' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).].
