1. Name of the Target Company :
    
2. Name of Acquirer(s) including PACs:
    
3. Name of Manager to the offer :
    
4. Name of the Registrar to the offer, if any :
    
5. Offer Details

1. Date of opening of the offer :
2. Date of closure of the offer

6. Details of the acquisition

S. No.	Item	Proposed in the Offer document		Actuals
1	Offer price
2	Share holding of acquirer ( No & %) before MOU/P.A.
3	Shares acquired by way of MOU or market purchases ( No & %)
4	Shares acquired in the open offer  (No & %)
5	Size of the open offer ( No of shares multiplied by offer price per share)
6	Shares acquired after P.A but before 7 working days prior to closure date, if any .( No & % ) 6.1 Price of the shares acquired 6.2 No of shares acquired 6.3 % of shares acquired	N.A
7	Post offer share holding of acquirer (No & %) (2+3+4+6)
8	Pre & Post offer share holding of Public ( No & %)	Pre offer	Post offer	Pre offer	Post offer

7. Status of the escrow account, whether released or not.
8. Payment of interest, if any, to the shareholders along with the details thereof.
9. Status of investor complaints received, if any.

1. Incorporate a statement that the Public Announcement is issued on behalf of acquirer(s) by the Manager to the offer.
2. Give name and address of acquirer and incorporate a responsibility statement by acquirer(s) i.e " Acquirer and PAC with him (Directors in case acquirer is a company) accept joint and several responsibility for the information contained in the Public Announcement.
3. The Merchant Bankers (MBs) are advised to incorporate the lay out and ensure that all the details mentioned herein are given in the Public Announcement. However MB/ acquirer is free to add any other disclosure(s) which in his opinion is material for shareholders provided such disclosure(s) is not presented in an incomplete, inaccurate or misleading manner.
4. MB should also mention the names and dates of Newspapers where the said Public announcement appeared, in the letter forwarding the Public announcement(PA) to SEBI.
5. It has been decided to put the public announcements made on or after 1st November, 2001 in terms of the Regulations and the subsequent corrigendum(s), if any, on the SEBI web-site to facilitate timely flow of information to the shareholders/ investors. MBs are , therefore, advised to forward a soft copy of the said public announcements and subsequent corrigendum(s), if any, to SEBI in HTML format within 2 days of the same appearing in the newspapers along with the printed copy of the same. The soft copy shall be sent along with a duly filled in check list as per the format given in Annexure I to the format of public announcement of the offer.