Securities And Exchange Board Of India - Subsection
Section 15(f) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(f)The public announcement shall also contain disclosures regarding details of the brokers and stock exchanges through which the buy-back of [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] would be made;
