Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(5) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(5)The company shall maintain a record of share certificates, which have been cancelled and destroyed as prescribed in sub-section (9) of section 77A of the Companies Act.