Securities And Exchange Board Of India - Subsection
Section 5(iii) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(iii)The company shall, after expiry of the buy-back period, file with the Registrar of Companies and the Board, a return containing such particulars relating to the buy-back within thirty days of such expiry, in the format as specified in the Companies (Share Capital and Debentures) Rules, 2014.
