2.Format of the report to be submitted to SEBI in terms of Regulation 3(4)

2.1 For transactions falling under Regulation 3(1)(a) - Acquisition through Public Issue
2.2 For transactions falling under Regulation 3(1)(b) - Acquisition through right issues
2.3 For transactions falling under Regulation 3(1)(c) - Acquistion through preferential allotment - taken place on or before 8/9/2002
2.4 For transactions falling under Regulation 3(1)(e) - Acquisition through inter-se transfer
2.5 For transactions falling under Regulation 3(1)(i) - Acquisiton from State Level Financial Institutions or its subsidiaries

2a Format of the application in terms of Reg.4(2)

3. Format for making disclosures as required under Chapter II

3.1 For disclosure in terms of Regulations 6(1) & 6(3)
3.2 For disclosure in terms of Regulations 6(2) & 6(4)
3.3 For disclosure in terms of Regulations 7(1)
3.4 For disclosure in terms of Regulations 7(1A)
3.5 For disclosure in terms of Regulations 7(3)
3.6 For disclosure in terms of Regulations 8(1) & 8(2)
3.7 For disclosure in terms of Regulations 8(3)
3.8 Format of the Register to be maintained by listed companies under Regulation 8(4) of SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 1997

4. Format for Due Diligence Certificate
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5 .Format for 45 Days Report in respect of open offer made by (Acquirer) for acquiring shares of (Target Company).

6. Format of Public Announcement of the offer

7. Format for Standard Letter of Offer
 

8. Format of Post Offer Public Announcement