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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(2)(a) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(a)the equity shares deposited or pledged by a shareholder under paragraphs 7 or 9 of Schedule II shall be returned or released to him within ten working days from the end of the bidding period;