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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(11)(iv) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(iv)Where the offer is subject to a minimum level of acceptance, the acquirer may, subject to the other provisions of this regulation, indicate a lower price for the minimum acceptance up to twenty per cent, should be the offer not receive full acceptance.