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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(2)(b) in Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers)Regulations, 1997

(b)where the [qualifying promoter] [Substituted for the word ] is a body corporate,-