Securities And Exchange Board Of India - Subsection
Section 3(3) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(3)In respect of acquisitions under clauses [***] [The brackets and the word ] (e), (h) and (i) of sub-regulation (1), the stock exchanges where the shares of the company are listed shall, for information of the public, be notified of the details of the proposed transactions at least 4 working days in advance of the date of the proposed acquisition, in case of acquisition exceeding [5] [Substituted for (2) by the SEBI (Substantial Acquisition of Shares and Takeovers(Amendment) Regulations, 1998, w.e.f. 28-10-1998. ] per cent of the voting share capital of the company.
