Securities And Exchange Board Of India - Subsection
Section 4(5) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(5)No [acquirer or promoter or promoter group [or persons acting in concert] [Substituted 'promoter or other person' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] or their related entities] shall -(a)employ any device, scheme or artifice to defraud any share-holder or other person; or(b)engage in any transaction or practice that operates as a fraud or deceit upon any shareholder or other person; or(c)engage in any act or practice that is fraudulent, deceptive or manipulative in connection with any delisting sought or permitted or exit opportunity given or other acquisition of shares made under these regulations.
