Section 23(8)(a) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

(a)for appointment of directors on the Board of the target company by the acquirer under sub-regulation (7) of regulation 22;

Legal Document View