Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(1)(d) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(d)if any instruments issued by the company, which are convertible into the same class of equity shares that are sought to be delisted, are outstanding.