Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1)(h) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(h)The number of bidding centres shall not be less than thirty and there shall be at least one electronically linked computer terminal at all the bidding centres.