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Securities And Exchange Board Of India - Section

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

47. Repeal and saving

. - (1) The Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1994, are hereby repealed.
(2)Notwithstanding such repeal,-
(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;
(b)any application made to the Board under the said regulations and pending before it shall be deemed to have been made under the corresponding provisions of these regulations;
(c)any appeals preferred to the Central Government under the said regulations and pending before it shall be deemed to have been preferred under the corresponding provisions of these regulations.
Format Under Takeover RegulationsFORMAT FOR FILING THE INFORMATION WITH STOCK EXCHANGES BY ACQUIRER AS REQUIRED UNDER REGULATION 3(3)
Name of the target company  
Name of the acquirer(s) along with PAC [Referred together as "Acquirers"hereinafter]  
Shareholding details Before the said proposed Acquisition After the said proposed Acquisition
  No.of shares %(shares/voting rights) No.of shares %(shares/voting rights)
Shareholding/voting rights of acquirer(s) in target company before and after the proposed acquisition        
Paid up capital of the target company before and after the proposed acquisition        
Type of acquisition (By way of public/rights/inter setransfer)  
In case, the acquisition is by way ofinter setransfer as per regulations, disclose names of transferors and their shareholding in T.C.before transfer  
No.and percentage of shares/voting rights of T.C. proposed to be acquired through the acquisition  
Acquisition price per share  
Date of proposed acquisition  
Signature of the acquirer/Authorised SignatoryPlace:Date  
[Substituted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2002, w.e.f. 9-9-2002 ][Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment)Regulations, 2009, w.e.f. 13-1-2009. ][Substituted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2002, w.e.f. 9-9-2002 ][Substituted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment) Regulations, 2002, w.e.f. 9-9-2002. ]