Section 11(3)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

(b)indirect acquisition by virtue of acquisition of [***] [The word ] companies, whether listed or unlisted, whether in India or abroad.

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