Securities And Exchange Board Of India - Subsection
Section 9(c) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(c)The aforesaid shall be disclosed in the letter of offer.(iii)Even if an eligible public shareholder does not receive the tender offer/offer form, he may participate in the buy-back offer and tender shares in the manner as provided by the Board.(iv)An unregistered shareholder may also tender his shares for buy-back by submitting the duly executed transfer deed for transfer of shares in his name, along with the offer form and other relevant documents as required for transfer, if any.(v)The date of the opening of the offer shall be not later than five working days from the date of dispatch of the letter of offer.(vi)The offer for buy-back shall remain open for a period of ten working days.(vii)The company shall facilitate tendering of shares by the shareholders and settlement of the same, through the stock exchange mechanism in the manner as provided by the Board.(viii)The company shall accept shares or other specified securities from the securities holders on the basis of their entitlement as on record date.(ix)The shares proposed to be bought back shall be divided into two categories; (a) reserved category for small shareholders and (b) the general category for other shareholders, and the entitlement of a shareholder in each category shall be calculated accordingly.
