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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(2)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)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 may close the escrow account opened under regulation 11; and,