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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(2)(c) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(c)by issue, exchange and, or transfer of secured instruments of acquirer company with a minimum `A' grade rating from a credit rating agency registered with the Board;