Securities And Exchange Board Of India - Subsection
Section 22(2) in Securities and Exchange Board of India (Depositories and Participants) Regulations, 2018
(2)Any person(s) who acquires equity shares or voting rights, in a depository, directly or indirectly, either individually or together with persons acting in concert, that entitles the person(s) so acquiring to exercise voting rights of two percent upto five percent, shall seek approval of the Board within fifteen days of such acquisition.
