Securities And Exchange Board Of India - Subsection
Section 5(vii) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(vii)A company, authorized by a resolution passed by the board of directors at its meeting to buyback its shares or other specified securities under the proviso to clause (b) of sub-section (2) of section 68 of the Companies Act, shall file a copy of the resolution, with the Board and the stock exchanges, where the shares or other specified securities of the company are listed, within two working days of the date of the passing of the resolution.
