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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(3) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(3)The total consideration payable under the public offer shall be calculated assuming full acceptances and at the highest price if the offer is subject to differential pricing, irrespective of whether the consideration for the offer is payable in cash or otherwise.