Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(iv) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(iv)persons acting in concert for not less than three years prior to the proposed acquisition, and disclosed as such pursuant to filings under the [listing regulations] [Substituted 'listing agreement' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).];