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[Cites 0, Cited by 0] [Section 20(11)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(11)(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)Where the public announcement of offer is pursuant to acquisition by way of firm allotment in a public issue or preferential allotment, the average price under clause (c) of sub-regulation (4) shall be calculated with reference to twenty-six week period preceding the date of the board resolution which authorised the firm allotment or preferential allotment.