Securities And Exchange Board Of India - Subsection
Section 2(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)The words 'control', 'person acting in concert', 'promoter' [*] [Omitted 'acquirer' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] [promoter group] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] [*] [Omitted 'public shareholding' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] shall have the meanings respectively assigned to them under the [Securities and Exchange board of India( Substantial Acquisition of Shares and takeovers) Regulations, 2011] [Substituted 'Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 ' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] as amended from time to time.
