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[Cites 0, Cited by 0] [Section 8(1A)] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(1A)(ii) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(ii)appoint a merchant banker to carry out due-diligence and make a disclosure to this effect to the recognized stock exchanges on which the equity shares of the company are listed;