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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(3)(b) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(b)The certificate required under clause (a) shall be furnished to the Board on a monthly basis by the seventh day of the month succeeding the month in which the securities certificate are extinguished and destroyed.] [Inserted by S.O. 745(E), dated 18.6.2004]