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[Cites 0, Cited by 0] [Section 28(12)] [Section 28] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 28(12)(c) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(c)to the acquirer, the balance of 10 per cent of the cash deposit made under clause (a) of sub-regulation (2) of this regulation or the cash deposit made under sub-regulation [(10)] of this regulation, on completion of all obligations under the regulations, and upon certification by the merchant banker;