Securities And Exchange Board Of India - Subsection
Section 22(19) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997
(19)[ The acquirer and the persons acting in concert with him shall be jointly and severally responsible for fulfillment of obligations under these regulations.] [Inserted by the SEBI (Substantial Acquisition of Shares and Takeovers) (Second Amendment)Regulations, 2002, w.e.f. 9-9-2002. ]
