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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(11)(iii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(iii)Where the shareholders have been provided with an option to accept payment either in cash or by way of exchange of security, the pricing for the cash offer could be different from that of a share exchange offer or offer for exchange with secured instruments provided that the disclosures in the letter of offer contains suitable justification for such differential pricing and the pricing is subject to other provisions of this regulation.