Securities And Exchange Board Of India - Subsection
Section 24(a) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(a)the letter of offer, the public announcement of the offer or any other advertisement, circular, brochure, publicity material shall contain true, factual and material information and shall not contain any misleading information and must state that the directors of the company accept the responsibility for the information contained in such documents;
