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

Securities And Exchange Board Of India - Subsection

Section 9(d) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018

(d)Where the escrow account consists of deposit with a scheduled commercial bank, the company shall, while opening the account, empower the merchant banker to instruct the bank to make payment the amount lying to the credit of the escrow account, as provided in the regulations.