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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(5)(c) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(c)other parameters including return on net worth, book value of the shares of the target company, earning per share, price earning multiple vis-a-vis the industry average :