Securities And Exchange Board Of India - Subsection
Section 31(2) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2)[Any proposal for delisting made by company or any promoter or acquirer who wanted to delist securities of the company, prior to commencement of these regulations and where the offer price has not been determined in terms of subregulation (1) of regulation 15 as on the date of such commencement, shall be proceeded with under the [Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009, as amended from time to time] [Substituted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).]] [Substituted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).]
