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[Cites 0, Cited by 0] [Section 5A(3)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(3)(b) in THE FINANCE ACT, 2021

(b)the expression "persons acting in concert" shall have the meaning assigned to it in regulations made by the Securities and Exchange Board regarding substantial acquisition of shares and takeovers.