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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 25(6)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)simultaneously with the issue of public announcement referred in clause (a), informing the Board, all the stock exchanges on which the shares of the company are listed, and the target company at its registered office;