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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(4) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(4)In case the number of [shares or other specified securities] [Substituted by S.O. 745 (E), dated 18.6.2004] offered by the [39][security holders] is more than the total number of [shares or other specified securities] [Substituted by S.O. 745 (E), dated 18.6.2004] to be bought back by the company, the acceptances per [security holder] shall be equal to the acceptances tendered by the [security holders] divided by the total acceptances received and multiplied by the total number of [shares or other specified securities] [Substituted by S.O. 745 (E), dated 18.6.2004] to be bought back.