Securities And Exchange Board Of India - Subsection
Section 9(x) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(x)After accepting the shares or other specified securities tendered on the basis of entitlement, shares or other specified securities left to be bought back, if any in one category shall first be accepted, in proportion to the shares or other specified securities tendered over and above their entitlement in the offer by securities holders in that category and thereafter from securities holders who have tendered over and above their entitlement in other category.
