Section 2(2)(iii) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

(iii)directors of companies referred to in item (i) and (ii) of this sub-clause and associates of such directors;

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