Securities And Exchange Board Of India - Subsection
Section 28(4) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(4)The escrow account referred to in sub-regulation (1) shall consist of,-(a)cash deposited with a scheduled commercial bank; or(b)bank guarantee in favour of the merchant banker; or(c)deposit of acceptable securities with appropriate margin, with the merchant banker; or(d)cash deposited with a scheduled commercial bank in case of clause (b) of sub-regulation (2) of this regulation.
