Securities And Exchange Board Of India - Subsection
Section 16(via) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(via)[the existing shareholding, if any, of the merchant banker in the target company;] [Inserted by SEBI (Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations,2004, w.e.f. 3-9-2004. ]
