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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(h) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(h)"enterprise value" means the value calculated as market capitalization of a company plus debt, minority interest and preferred shares, minus total cash and cash equivalents;