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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(10) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(10)The offer price for partly paid up shares shall be calculated as the difference between the offer price and the amount due towards calls-in-arrears or calls remaining unpaid together with interest, if any, payable on the amount called up but remaining unpaid.