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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(5)(iii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(iii)In case of shares which have been listed within six months preceding the public announcement, the trading turnover may be annualised with reference to the actual number of days for which the shares have been listed.