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Securities and Exchange Board of India (Delisting of Equity Shares) (Second Amendment) Regulations, 2015- (Securities and Exchange Board of India) (14 Aug 2015)

MANU/SREG/0022/2015

Capital Market

SEBI made amendments to the Securities and Exchange Board of India (Delisting of Equity Shares) Regulations, 2009. The amendment inserted a proviso to Regulation 3(1) of the Regulations, 2009.

Relevant : SEBI(Delisting of Equity Shares) Regulations, 2009 MANU/SREG/0023/2009 SEBI (Listing of Specified Securities on Institutional Trading Platform) Regulations, 2013 MANU/SREG/0047/2013 SEBI (Delisting of Equity Shares) (Amendment) Regulations, 2009 MANU/SREG/0007/2015

Tags : SEBI AMENDMENT DELIST EQUITY

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