Securities And Exchange Board Of India - Subsection
Section 20(8) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(8)Any payment made to the persons other than the target company in respect of non-compete agreement in excess of twenty-five per cent of the offer price arrived at under sub-regulation (4) or (5) or (6) shall be added to the offer price.
