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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(c) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018

(c)fees specified in Schedule V.
(ii)The Board may provide its comments on the draft letter of offer not later than seven working days of the receipt of the draft letter of offer: