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Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Third Amendment) Regulations, 2015- (Securities and Exchange Board of India) (14 Aug 2015)

MANU/SREG/0023/2015

Capital Market

SEBI made amendments to the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011, inserting a proviso in Regulation 1(3).

Relevant : SEBI (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 MANU/SREG/0036/2011

Tags : SEBI   AMENDMENT   ACQUISITION OF SHARES  

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