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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(vi) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018

(vi)Where the buy-back is from open market either through the stock exchange or through book building, the resolution of board of directors shall specify the maximum price at which the buyback shall be made: