Securities And Exchange Board Of India - Subsection
Section 7(3) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(3)Every company, whose shares are acquired in a manner referred to in [sub-regulations (1) and (1A)] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Third Amendment)Regulations, 2001, w.e.f. 24-10-2001. ], shall disclose to all the stock exchanges on which the shares of the said company are listed the aggregate number of shares held by each of such persons referred above within seven days of receipt of information under [sub-regulations (1) and (1A)] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Third Amendment)Regulations, 2001, w.e.f. 24-10-2001.]
