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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)allow any person or persons representing or having interest in the acquirer, if he is already a director on the board of the target company before the date of the public announcement, to participate in any matter relating to the offer, including any preparatory steps leading thereto.