Securities And Exchange Board Of India - Subsection
Section 24(e) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(e)the promoter(s) or his/their associates shall not deal in the shares or other specified securities of the company in the stock exchange or off-market, including inter- se transfer of shares among the promoters during the period from the date of passing the resolution of the board of directors or the special resolution, as the case may be, till the closing of the offer.
