Securities And Exchange Board Of India - Subsection
Section 30(2A) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(2A)[ Notwithstanding anything contained in sub-regulation (1), an application for listing of delisted equity shares may be made in respect of a company which has undergone corporate insolvency resolution process under the Insolvency and Bankruptcy Code, 2016 [No. 31 of 2016].] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/23, dated 31.5.2018 (w.e.f. 10.6.2009).]
