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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(6)(b) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(b)inform all other stock exchanges where the equity shares of the company are listed, about such delisting [***] [Omitted 'and the surrounding circumstances' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).].