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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 32(1)(h) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(h)directing the acquirer who has failed to make an open offer or has delayed the making of an open offer, to make the open offer and to pay interest at such rate as considered appropriate by the Board along with the offer price;