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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(10) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(10)The Board in the interest of the [security holders] may in case of non-fulfilment of obligations under the regulations by the company forfeit the escrow account either in full or in part.