Securities And Exchange Board Of India - Subsection
Section 7(b) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(b)If the promoter intends to offer their [shares or other specified securities] [Instituted by S.O. 1181(E), dated 28.11.2001],(i)the quantum of [shares or other specified securities] [Instituted by S.O. 1181(E), dated 28.11.2001] proposed to be tendered, and(ii)the details of their transactions and their holdings for the last six-months prior to the passing of the special resolution for buy-back including information of number of [shares or other specified securities] [Instituted by S.O. 1181(E), dated 28.11.2001] acquired, the price and the date of acquisition.
