Securities And Exchange Board Of India - Subsection
Section 29(a) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(a)anything done or any action taken or purported to have been done or taken including comments on any letter of offer, exemption granted by the Board, fees collected, any adjudication, enquiry or investigation commenced or show-cause notice issued under the repealed regulations, prior to such repeal, shall be deemed to have been done or taken under the corresponding provisions of these regulations;
