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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(11) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(11)The amount forfeited under sub-regulation (10) may be distributed pro rata amongst the [security holders] who accepted the offer and balance, if any, shall be utilised for investor protection.