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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(3)The amount in the escrow account or the bank guarantee shall not be released to the promoter unless all payments are made in respect of shares tendered under sub-regulation (1).