Securities And Exchange Board Of India - Subsection
Section 29(iii) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(iii)After the repeal of Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 1998, any reference thereto in any other regulations made, guidelines or circulars issued thereunder by the Board shall be deemed to be a reference made to the corresponding provisions of these regulations.
