Securities And Exchange Board Of India - Subsection
Section 3(5) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(5)The acquirer shall, along with the report referred to under sub-regulation (4), pay a fee of [twenty five thousand rupees] [Substituted for [Rs 10,000/-] by the SEBI (Substantial Acquisition of Shares and Takeovers)(Second Amendment) Regulations, 2006, w.e.f. 21-8-2006. ] to the Board, either by a banker's cheque or demand draft in favour of the Securities and Exchange Board of India, payable at Mumbai.
