Securities And Exchange Board Of India - Subsection
Section 4(c) in The Securities and Exchange Board of India (Investor Protection and Education Fund) Regulations, 2009
(c)proceeds in accordance with the sub-clause (ii) of clause(e) of sub-regulation (12) and the sub-regulation (13) of regulation 28 of the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997;
