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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(a) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018

(a)a draft letter of offer, along with a soft copy, containing disclosures as specified in Schedule III through a merchant banker who is not associated with the company.