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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(d) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(d)the company shall not withdraw the offer to buy-back after the draft letter of offer is filed with the Board or public announcement of the offer to buy-back is made;