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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(2)Notwithstanding anything contained in sub-regulation (1) , a company listed on a stock exchange shall not buy-back its shares or other specified securities so as to delist its shares or other specified securities from the stock exchange.]