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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(3)(ii) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(ii)not attract the obligation to make an open offer under the takeover regulations but where the board of directors of the [listed] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] company is of informed opinion [that sharing of such information] [Substituted 'that the proposed transaction' by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).] is in the best interests of the company and the information that constitute unpublished price sensitive information is disseminated to be made generally available at least two trading days prior to the proposed transaction being effected in such form as the board of directors may determine [to be adequate and fair to cover all relevant and material facts] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/59, dated 31.12.2018 (w.e.f. 15.1.2015).].