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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 47(2)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)any application made to the Board under the said regulations and pending before it shall be deemed to have been made under the corresponding provisions of these regulations;