Section 3 in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
3. [ Applicability.- [Substituted by S.O. 745(E), dated 18.6.2004]
(1)These regulations shall be applicable to buy-back of shares or other specified securities of a company listed on a stock exchange.(2)Notwithstanding anything contained in sub-regulation (1) , a company listed on a stock exchange shall not buy-back its shares or other specified securities so as to delist its shares or other specified securities from the stock exchange.]
