Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)value of the delisted equity shares shall be determined by the valuer having regard to the factors mentioned in regulation 15.