Section 21(2) in Securities Contracts (Regulation) Rules, 1957
(2)If the securities is delisted under clause (1),(a)the company, promoter and director of the company shall be jointly and severally liable to purchase the outstanding securities from those holders who wish to sell them at a fair price determined in accordance with regulations made by Securities and Exchange Board of India, under the Act; and(b)the said securities shall be delisted from all recognized stock exchanges.
