Securities And Exchange Board Of India - Subsection
Section 3(4) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(4)In respect of acquisitions under clauses (a), (b), [***] [The brackets and the word ] (e) and (i) of sub-regulation (1), the acquirer shall, within 21 days of the date of acquisition, submit a report along with supporting documents to the Board giving all details in respect of acquisitions which (taken together with shares or voting rights, if any, held by him or by persons acting in concert with him) would entitle such person to exercise [15] [Substituted for [10%] by the SEBI (Substantial Acquisition of Shares and Takeovers)(Amendment) Regulations, 1998, w.e.f. 28-10-1998. ] per cent or more of the voting rights in a company.[Explanation.-For the purposes of sub-regulations (3) and (4), the relevant date in case of securities which are convertible into shares shall be the date of conversion of such securities.] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment)Regulations, 2002, w.e.f. 9-9-2002. ]
