Securities And Exchange Board Of India - Subsection
Section 7(2) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(2)The disclosures mentioned in sub-regulations (1) [and (1A)] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Third Amendment)Regulations, 2001, w.e.f. 24-10-2001. ] shall be made within [two days] [The words ] of,-(a)the receipt of intimation of allotment of shares; or(b)the acquisition of shares or voting rights, as the case may be.
