Securities And Exchange Board Of India - Subsection
Section 8(1) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(1)The company which has been authorised by a special resolution [or a resolution passed by the Board of Directors at its meeting] [Instituted by S.O. 1181(E), dated 28.11.2001] shall before buy back of [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] make a public announcement in at least one English National Daily, one Hindi National Daily and a Regional language daily all with wide circulation at the place where the Registered office of the company is situated and shall contain all the material information as specified in schedule II.
