Securities And Exchange Board Of India - Subsection
Section 7(a) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(a)The maximum price at which the buy-back of [shares or other specified securities] [Instituted by S.O. 1181(E), dated 28.11.2001] shall be made [and whether the Board of Directors of the company are being authorised at the general meeting to determine subsequently the specific price at which the buy-back may be made at the appropriate time] [Substituted by S.O. 745(E), dated 8.6.2004];
