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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(k) in Companies (Share Capital and Debentures) Rules, 2014

(k)if the persons mentioned in sub-clause (i) of clause (j) intend to tender their shares for buy-back -
(i)the quantum of shares proposed to be tendered;
(iii)the details of their transactions and their holdings for the last twelve months prior to the date of the board meeting at which the buy-back was approved including information of number of shares acquired, the price and the date of acquisition;