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SEBI Amends Existing Regulatory Framework for Delisting of Equity Shares Pursuant to Open Offer - (30 Sep 2021)

CAPITAL MARKET

Securities and Exchange Board of India (SEBI) in the meeting headed by Mr.Ajay Tyagi decided to amend the existing regulatory framework for delisting of equity shares pursuant to open offer as provided under the extant Regulation 5A of the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011 (Takeover Regulations).

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   REGULATORY FRAMEWORK FOR DELISTING OF EQUITY SHARES  

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