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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)obtain the prior approval of shareholders of the company by special resolution passed through postal ballot, after disclosure of all material facts in the explanatory statement sent to the shareholders in relation to such resolution :