Securities And Exchange Board Of India - Subsection
Section 19(4) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(4)The particulars of the share certificates extinguished and destroyed shall be furnished by the company to the stock exchanges where the [shares or other specified securities] [Inserted by S.O. 1181(E), dated 28.11.2001] of the company are listed within seven days of extinguishment and destruction of the certificates.
