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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(2)(g) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(g)pursuant to an acquirer acquiring shares or voting rights in, or control over the target company, under preferential issue, shall be made on the date on which [the board of directors of the target company authorises such preferential issue.] [Substituted for 'special resolution is passed for allotment of shares under sub-section (1A) of section 81 of the Companies Act, 1956' by the SEBI(Substantial Acquisition of Shares and Takeovers) (Amendment) Regulations, 2013, w.e.f. 26-03-2013.];