Section 10(1)(vi) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

(vi)by a registered market-maker of a stock exchange in respect of shares for which he is the market maker during the course of market making;

Legal Document View