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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act] Securities And Exchange Board Of India - Subsection Section 8(4)(f) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009 (f)any other relevant matter as the recognised stock exchange may deem fit to verify.