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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(2)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)by issue, exchange and/transfer of shares (other than preference shares) of acquirer company, if the person seeking to acquire the shares is a listed body corporate; or