Section 17 in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015
17. Buy-back.
- The issuers may provide an option to buy-back the debt-securities at a value which shall not be less than the face value of the debt securities, from the investors [in the manner as specified by the Board from time to time] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/40, dated 27.9.2019 (w.e.f. 15.7.2015).]:Provided in such cases, appropriate disclosure shall be made in the offer document.
