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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(a) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(a)acquisition pursuant to inter se transfer of shares amongst qualifying persons, being,-
(i)immediate relatives;
(ii)persons named as promoters in the shareholding pattern filed by the target company in terms of the [listing regulations] [Substituted 'listing agreement' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).] or these regulations for not less than three years prior to the proposed acquisition;
(iii)a company, its subsidiaries, its holding company, other subsidiaries of such holding company, persons holding not less than fifty per cent of the equity shares of such company, other companies in which such persons hold not less than fifty per cent of the equity shares, and their subsidiaries subject to control over such qualifying persons being exclusively held by the same persons;