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Sebi Streamlines Norms for Mergers Involving Listed Companies to Increase Public Shareholding to 25% - (16 Jan 2017)

Securities and Exchange Board of India (SEBI) has introduced more checks and balances for Mergers & Acquisition (M&A) involving unlisted companies, under which public shareholding of resultant entity created by merger of an unlisted and a listed company has to be more than 25 percent.

Tags : SECURITIES AND EXCHANGE BOARD OF INDIA   LISTED-UNLISTED COMPANIES   MERGER   PUBLIC SHAREHOLDING  

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