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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(b) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(b)the company shall not issue any shares or other specified securities including by way of bonus till the date of closure of the offer made under these regulations;