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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999

(1)The company shall extinguish and physically destroy the share certificates so bought back in the presence of the Company Secretary in wholetime practice within 7 days from the date of acceptance of the shares.