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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(3)(i) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(i)entail an obligation to make an open offer under the takeover regulations where the board of directors of the [listed] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] company is of informed opinion that [sharing of such information] [Substituted 'the proposed transaction' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] is in the best interests of the company;