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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(2)(i) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(i)the public announcement pursuant to any acquisition of shares or voting rights in or control over the target company where the specific date on which title to such shares, voting rights or control is acquired is beyond the control of the acquirer, shall be made not later than two working days from the date of receipt of intimation of having acquired such title.