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SEBI mulls Brightline Tests for Acquisition of ‘Control’- (Securities and Exchange Board of India) (14 Mar 2016)

Capital Market

The Securities and Exchange Board of India released a discussion paper inviting comments on proposals related to Brightline Tests for Acquisition of ‘Control’ under the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations 2011. The Board seeks to address complexities that arise when the control of a company accrues in an entity through contractual agreements. It hopes to better define ‘control’ under the Regulations, without legislating an exhaustive list to try and address all situations.

Tags : BRIGHTLINE TEST CONTROL ACQUISITION CONTRACTUAL

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