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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 47(2)(a) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(a)anything done or any action taken or purported to have been done or taken including approval of letter of offer, exemption granted, fees collected, any adjudication, enquiry or investigation commenced or show-cause notice issued under the said regulations shall be deemed to have been done or taken under the corresponding provisions of these regulations;