Format for furnishing Information to SEs in terms of Regulation 3(3)
Format for filing the information
with SEs by acquirer as required u/r 3(3)
Name of the Target Company
Name of acquirer(s)
alongwith PAC { Referred together as
"acquirers " hereinafter}
Shareholding details
Before the said proposed Acquisition
After the said proposed
Acquisition
No of
shares
% (shares
/ voting rights)
No of
shares
% (shares
/ voting rights)
Share
holding / voting rights of acquirer(s) in target company before and after the
proposed acquisition
Paid up
capital of the target company before and after the proposed acquisition
Type of
acquisition (By way of public /rights/inter-se-transfer)
In case,
the acquisition is by way of inter-se transfer as per regulations, disclose
names of transferors and their share holding in T.C before transfer
No and % of
shares / voting rights of T.C proposed to be acquired through the
acquisition.