Securities And Exchange Board Of India - Subsection
Section 10(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(3)The escrow account referred in sub-regulation (1) shall consist of(a)cash deposited with a scheduled commercial bank or;(b)bank guarantee in favour of the merchant banker; or(c)deposit of acceptable securities with appropriate margin, with the merchant banker, or(d)a combination of (a),(b) and (c) above.
