Securities And Exchange Board Of India - Subsection
Section 12(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(3)[ (a) The company shall furnish a certificate to the Board certifying compliance as specified in sub-regulation (1) and duly certified and verified by :-(i)the registrar and whenever there is no registrar by the merchant banker;(ii)two Directors of the company one of whom shall be a Managing Director where there is one,(iii)the statutory auditor of the company(b)The certificate required under clause (a) shall be furnished to the Board on a monthly basis by the seventh day of the month succeeding the month in which the securities certificate are extinguished and destroyed.] [Inserted by S.O. 745(E), dated 18.6.2004]
