Securities And Exchange Board Of India - Subsection
Section 22(5) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(5)The offer to acquire shares from the shareholders shall remain open for a period of [twenty] [Substituted for [30] by the SEBI (Substantial Acquisition of Shares and Takeovers)(Amendment) Regulations, 2004, w.e.f. 3-9-2004. ] days.
