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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(i) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(i)If the shares of the target company are frequently traded, the acquisition price per share shall not be higher by more than twenty-five per cent of the volume-weighted average market price for a period of sixty trading days preceding the date of issuance of notice for the proposed inter se transfer under sub-regulation (5), as traded on the stock exchange where the maximum volume of trading in the shares of the target company are recorded during such period, and if the shares of the target company are infrequently traded, the acquisition price shall not be higher by more than twenty-five percent of the price determined in terms of clause (e) of sub-regulation (2) of regulation 8; and