Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(12)] [Section 28] [Entire Act] Securities And Exchange Board Of India - Subsection Section 28(12)(a) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997 (a)the entire amount to the acquirer upon withdrawal of offer in terms of regulation 27 upon certification by the merchant banker;