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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)(c) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(c)make an application to the concerned recognised stock exchange for in-principle approval of the proposed delisting in the form specified by the recognised stock exchange; and