Securities And Exchange Board Of India - Subsection
Section 11(v) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(v)Where a company buys back its shares or other specified securities under these regulations, it shall maintain a register of the shares or securities so bought, the consideration paid for the shares or securities bought back, the date of cancellation of shares or securities, the date of extinguishing and physically destroying the shares or securities and such other particulars as may be prescribed in sub-section (9) of section 68 of the Companies Act.
