Securities And Exchange Board Of India - Subsection
Section 20(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(3)The equity shares deposited or pledged by a shareholder pursuant to paragraphs 7 or 9 of Schedule II shall be returned or released to him, within ten working days from the closure of the offer, in cases where the bids pertaining thereto have not been accepted.
