Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1)(a) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(a)The special resolution referred to in regulation 5 [or the resolution passed by the Board of Directors at its meeting as referred to in regulation 5A] [Inserted by S.O. 1181(E), dated 28.11.2001] shall specify the maximum price at which the buy-back shall be made.