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Delisting provisions introduced vide SEBI (Substantial Acquisition of Shares and Takeovers) (Third Amendment) Regulations, 2021

Securities and Exchange Board of India has notified the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) (Third Amendment) Regulations, 2021 which amends the Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011.

 

Key amendment:

New Regulation 5A- Delisting offer:

(a) That the acquirer shall have declared his intention to so delist the target company at the time of making such public announcement of an open offer as well as at the time of making the detailed public statement.

(b) The declaration of the intent to so delist shall be made initially only in the detailed public statement.

(a) on account of the non–receipt of the prior approval of shareholders in terms of regulation 11 of the Delisting Regulations; or

(b) on account of non-receipt of the prior in-principle approval of the relevant stock exchange in terms of regulation 12 of the Delisting Regulations; or

(c) the threshold as specified under Regulation 21 of the Delisting Regulations is not achieved;

In such cases, the acquirer shall, within two working days in respect of such failure, make an announcement in all the newspapers in which the detailed public statement was made and comply with all the applicable provisions of these regulations in relation to completing of the open offer.

(a) the acquirer shall not be entitled to delist the target company

(b) the acquirer shall not be liable to pay interest to the shareholders on account of delay due to the competing offer

(c) the acquirer shall comply with all the applicable provisions of these regulations and make an announcement in this regard, within two working days from the date of public announcement made, in all the newspapers where the detailed public statement was made.

    1. the delisting threshold as provided under regulation 21 of the Delisting Regulations is met
    2. fifty percent of the residual public shareholding is acquired.
    1. the indicative price offered under the first delisting attempt.
    2. the floor price determined under the Delisting Regulations as on the relevant date of the subsequent attempt.

*Tanvi Singh, Editorial Assistant has reported this brief.

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