Securities And Exchange Board Of India - Subsection
Section 31(3) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011
(3)The disclosures required under sub-regulation (1) and sub-regulation (2) shall be made within seven working days from the creation or invocation or release of encumbrance, as the case may be to,-(a)every stock exchange where the shares of the target company are listed; and(b)the target company at its registered office.
