Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] Securities And Exchange Board Of India - Subsection Section 27(5) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009 (5)The concerned recognised stock exchange may delist such equity shares upon satisfying itself of compliance with this regulation.
