Securities And Exchange Board Of India - Subsection
Section 10(6) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(6)The company shall, in case the escrow account consists of securities, empower the merchant banker to realise the value of such escrow account by sale or otherwise and if there is any deficit on realisation of the value of the securities, the merchant banker shall be liable to make good any such deficit.
