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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(4)(a) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(a)the negotiated price under the agreement referred to in sub-regulation (1) of regulation 14;