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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 16(ii) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(ii)the total number and percentage of shares proposed to be acquired from the public, subject to a minimum as specified in sub-regulation (1) of regulation 21;