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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(2)(i) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(i)the acquisition is made through open market purchase in normal segment on the stock exchange but not through bulk deal /block deal/ negotiated deal/ preferential allotment; or the increase in the shareholding or voting rights of the acquirer is pursuant to a buy back of shares by the target company;