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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(1)(h) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(h)acquisition of voting rights or preference shares carrying voting rights arising out of the operation of [sub-section (2) of section 47 of the Companies Act, 2013 (18 of 2013)] [Substituted 'sub-section (2) of section 87 of the Companies Act, 1956 (1 of 1956)' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).].