Securities And Exchange Board Of India - Subsection
Section 15(i) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(i)[ The company and the merchant banker shall submit the information regarding the shares or other specified securities bought-back to the stock exchange on a daily basis and publish the said information in a national daily on a fortnightly basis and every time when an additional five per cent of the buy back has been completed. [Substituted by S.O. 745(E), dated 18.6.2004]
