To:

Securities And Exchange Board Of India
1^st floor, Mittal Court
Nariman Point, Mumbai 400 021.

Dear Sirs,

Sub.: OPEN OFFER TO ACQUIRE UP TO (NO & % OF SHARES) OF . (TARGET COMPANY (T.C)) BY ............. (ACQUIRER ALONGWITH PERSONS ACTING IN CONCERT WITH HIM) AT A PRICE OF RS. ......... PER FULLY PAID UP SHARES AND AT A PRICE OF RS........ PER PARTLY PAID UP SHARES ( IF APPLICABLE)

1. The (Acquirer) vide its letter dated ........... has appointed us, as the Merchant Banker to the captioned offer, in terms of Regulation 13 of the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 and subsequent amendments thereof.

 
2. The Public announcement (P.A.) for the captioned offer in terms of Regulation 15 of the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 ( referred as "Takeover Regulations" hereinafter) was made by us, on behalf of acquirers, on.....

 
3. In this regard, we, the Merchant Banker, have examined various relevant documents and confirm that ;

1. the acquirer is able to implement the offer
2. the escrow account in terms of regulations 28 was created on or before P.A
3. Acquirer has authorised us to realize the value of escrow account in terms of Takeover Regulations .
4. Firm financial arrangements are in place to fulfill the obligation under the offer.
5. Contents of P.A as well as Letter Of Offer (LOO) are true , fair and adequate and are based on " reliable" sources.

4. We also confirm that -

1. we are a Merchant Banker holding a certificate of registration granted by SEBI and till date our registration is valid.
2. we are not associate of or group of the acquirer or the Target company;
3. the P.A and the draft LOO forwarded to SEBI is in conformity with Takeovers Regulations and the disclosures made in P.A and also in draft LOO/ final LOO are true, fair and adequate to enable the investors to make a well informed decision;
4. all the intermediaries named in the P.A/ LOO are registered with SEBI and till date such registration is valid.

5. As a Merchant Banker, it shall be our duty to ensure compliance with the Takeover Regulations and any other laws or rules as may be applicable, in this regard.

 
6. Annexed herewith, also find the information furnished in accordance with SEBI circular RMB (GI Series) No. 2 (97-98).

Manager to the offer

Date
Place

with his/ their seal.