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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(4)(e) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(e)acquisition of shares in a target company from state-level financial institutions or their subsidiaries or companies promoted by them, by promoters of the target company pursuant to an agreement between such transferor's and such promoter;