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Union of India - Section

Section 3 in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999

3. Buying-back.

- A company may buy-back its shares by either of the following methods :-
(a)from the existing shareholders on a proportionate basis through private offers;
(b)by purchasing the securities issued to employees of the company pursuant to a scheme of stock option or sweat equity.