Format for disclosure of share holding to the  target company, in terms of regulations 6(1) and 6(3) {as may be applicable} of SEBI (Substantial Acquisition of Shares & Takeovers) Regulations, 1997

1) Name of the target company

2) Particulars of the shareholder

a) Name of person holding more than 5% shares or voting rights

or

b) Name of promoter or every person having control over a company and also names of persons acting in concert with him.

3. Particulars of the shareholding

No of shares / voting rights

% of shares / voting rights to total paid up capital of Target company

a) Shares / voting rights of persons mentioned at (a) above. {as on February 20, 1997.}

b) Share or voting rights held by persons mentioned at (b) above {as on February 20, 1997. }