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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(2)(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)the post acquisition shareholding of the acquirer together with persons acting in concert with him shall not increase beyond seventy five per cent.(75%).]