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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(a) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(a)directing divestment of shares acquired in violation of these regulations, whether through public auction or in the open market, or through an offer for sale under the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2009, and directing the appointment of a merchant banker for such divestiture;