Section 13 in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
13. Bidding period.
(1)The date of opening of the offer shall not be later than [seven] [Replaced 'fifty five' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] working days from the date of the public announcement.(1A)[ The acquirer or promoter shall facilitate tendering of shares by the shareholders and settlement of the same, through the stock exchange mechanism as specified by the Board.] [Inserted by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).](2)The offer shall remain open for a [***] [Omitted 'minimum period of three working days and a maximum' by Notification No. LAD-NRO/GN/2014-15/27/541, dated 24.3.2015 (w.e.f. 10.6.2009).] period of five working days, during which the public shareholders may tender their bids.
