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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(d) in Private Limited Company and Unlisted Public Limited Company (Buy-Back of Securities) Rules, 1999

(d)the company shall not withdraw the offer once the draft letter of offer has been filed with the Registrar of Companies; and