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SEBI Relaxes Delisting Procedure for Small Companies - (01 Dec 2015)

Securities and Exchange Board of India (SEBI) in order to weed out a large number of illiquid stocks has relaxed delisting norms for small companies and said that small listed firms where trading has been less than 10 % of total shares in last 12 months can get delisted from stock exchanges.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   SMALL COMPANIES  

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