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

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Securities And Exchange Board Of India - Subsection

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

(xiii)an investment company or fund and any person who has an interest in such investment company or fund as a shareholder or unit holder having not less than 10 per cent of the paid-up capital of the investment company or unit capital of the fund, and any other investment company or fund in which such person or his associate holds not less than 10 per cent of the paid-up capital of that investment company or unit capital of that fund:

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Securities And Exchange Board Of India - Subsection

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