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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(3) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009

(3)The letter of offer shall contain all the disclosures made in the public announcement and such other disclosures as may be necessary for the shareholders to take an informed decision.