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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(a) in The Securities And Exchange Board Of India (Amendment) Act, 2002

(a)after clause (ii), the following clauses shall be inserted, namely:-
(iii)make a public offer by sending letter of offer to the shareholders of the concerned company; or
(iv)make payment of consideration to the shareholders who sold their shares pursuant to letter of offer,