Securities And Exchange Board Of India - Subsection
Section 22(5A) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(5A)[ The shareholder shall have the option to withdraw acceptance tendered by him up to three working days prior to the date of closure of the offer.] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment)Regulations, 2002, w.e.f. 9-9-2002. ]
