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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 27(3)(e) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(e)the promoter completes the process of inviting the positive consent and finalisation of the proposal for delisting of equity shares within seventy five working days of the first communication made under clause (c);