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[Cites 0, Cited by 0] [Section 8A(4)] [Section 8A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8A(4)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)aggregate of total pledged shares of the promoter or every person forming part of promoter group along with the shares already pledged during that quarter by such promoter or persons exceeds one per cent. of total shareholding or voting rights of the company,-