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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(14)(b) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(b)when participating in open offer under the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011, or when participating in buy-back, delisting or any other exit offered by the company generally to its shareholders.