Securities And Exchange Board Of India - Subsection
Section 261(5) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
(5)The market maker shall buy the entire shareholding of a shareholder of the issuer in one lot, where the value of such shareholding is less than the minimum contract size allowed for trading on the SME exchange:Provided that market maker shall not sell in lots less than the minimum contract size allowed for trading on the SME exchange.
