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[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(8)(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)shall not acquire, during the offer period, any shares in the target company, except by way of fresh issue of shares of the target company, as provided for under regulation 3;