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[Cites 0, Cited by 0] [Section 3(15)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(15)(d) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(d)participation in buy-back or open offers or delisting offers or any other exit offered by the company generally to its shareholders, if required;