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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(3)(c) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(c)any covenant, transaction, condition or arrangement in the nature of encumbrance, by whatever name called, whether executed directly or indirectly.]