Securities And Exchange Board Of India - Subsection
Section 2(d) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(d)"Buyback period" means the period between the date of board of directors resolution or date of declaration of results of the postal ballot for special resolution, as the case may be, to authorize buyback of shares of the company and the date on which the payment of consideration to shareholders who have accepted the buyback offer is made;
