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

(d)the compliance with any condition of the [Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015] [Substituted 'listing agreement' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] with that recognised stock exchange having a material bearing on the interests of its equity shareholders;