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[Cites 0, Cited by 0] [Section 17(12)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(12)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)The register of shares or securities bought-back shall be maintained at the registered office of the company and shall be kept in the custody of the secretary of the company or any other person authorised by the board in this behalf.