Securities And Exchange Board Of India - Subsection
Section 10(2A) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011
(2A)[ An increase in the voting rights of any shareholder beyond the threshold limits stipulated in sub-regulations (1) and (2) of regulation 3, without the acquisition of control, pursuant to the conversion of equity shares with superior voting rights into ordinary equity shares, shall be exempted from the obligation to make an open offer under regulation 3.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/27, dated 29.7.2019 (w.e.f. 23.9.2011).]
