Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(a) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(a)the letter of offer, the public announcement of the offer or any other advertisement, circular, brochure, publicity material [or public notice referred to in clause (a) of sub-regulation (1) of regulation 5A] [Inserted by S.O. 1181(E), dated 28.11.2001] shall contain true, factual and material information and shall not contain any misleading information and must state that the directors of the company accepts the responsibility for the information contained in such documents;