Securities And Exchange Board Of India - Subsection
Section 19(5) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(5)The company shall not buy-back the locked-in [shares or other specified securities] [Inserted by S.O. 1181(E), dated 28.11.2001] and non-transferable [shares or other specified securities] [Inserted by S.O. 1181(E), dated 28.11.2001] till the pendency of the lock-in or till the shares become transferable.
