Securities And Exchange Board Of India - Subsection
Section 12(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(2)The [shares or other specified securities] [Inserted by S.O. 745(E), dated 18.6.2004] offered for buy-back if already dematerialised shall be extinguished and destroyed in the manner specified under Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996 and the bye-laws framed thereunder.
