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

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Securities And Exchange Board Of India - Subsection

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

(d)Subject to the provisions of sub clause (i), (ii) and the provisions of regulation10 shall be applicable.

(i)The deposit in the escrow account shall be made before the date of the public announcement.

(ii)The amount to be deposited in the escrow account shall be determined with reference to the maximum price as specified in public announcement.