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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(5)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)the highest price paid by the acquirer or persons acting in concert with him for acquisitions, if any, including by way of allotment in a public or rights or preferential issue during the twenty-six week period prior to the date of public announcement;