Securities And Exchange Board Of India - Subsection
Section 8A(3) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(3)A promoter or every person forming part of the promoter group of any company shall, within 7 working days from the date of invocation of pledge on shares of that company pledged by him, inform the details of invocation of such pledge to that company.Explanation.- For the purposes of sub-regulations (1), (2) and (3) the term "promoter" and "promoter group" shall have the same meaning as is assigned to them under Clause 40A of the Listing Agreement.
