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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(3)(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)disclosures regarding all the stages of acquisition, if any, are made in the letter of offer issued in terms of regulation 18 and in the first public announcement.]