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[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(8)(c) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(c)for appointment of directors by the target company under clause (a) of sub-regulation (3) of this regulation; and