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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(11)(i) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(i)The highest price under clause (b) or the average price under clause (c) of sub-regulation (4) may be adjusted for quotations, if any, on cum-rights or cum-bonus or cum-dividend basis during the said period.