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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3)(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)A copy of the letter of offer shall also be sent to warrant holders or convertible debenture holders, where the period of exercise of option or conversion falls within the offer period.