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

(a)aggregate number of pledged shares of a promoter or every person forming part of promoter group taken together with shares already pledged during that quarter by such promoter or persons exceeds twenty five thousand; or