Format for disclosure of details of acquisition to
target company and stock exchanges where the shares of the target company are
listed, in terms of Regulation 7(1A) of SEBI (Substantial Acquisition of
Shares and Takeovers) Regulations, 1997 ��
Name of the Target company
Name of the acquirer and PACs with the acquirer
Details of the acquisition as follows
No of shares
% w.r.t. total paid up
capital of Target Company
a) Shares / Voting rights (VR) before acquisition/
sale under consideration
b) Shares/ voting rights acquired / sold
c) Shares / VR after acquisition/ sale
Mode of
acquisition (e.g. open market / public issue/ rights issue/ preferential
allotment/ interse transfer etc).
Mode of
sale ( e.g. open market/ MOU/ off market etc.)
Date of acquisition/ sale of shares/ VR or date of receipt
of intimation of allotment of shares, whichever is applicable
Paid up capital/ total voting capital of the target company before the
said acquisition/ sale
Paid up capital/ total voting capital of the target company after the said
acquisition/ sale
Note
1.The disclosure shall be made within 2 days of acquisition/sale.
2.The term 'acquirer' shall also include a pledgee,
other than a bank or a financial institution and such pledgee
shall make disclosure to the target company and the stock exchange within two
days of creation of pledge.
3.The stock exchange shall immediately display the above information on
the trading screen, the notice board and also on its website.
