Securities And Exchange Board Of India - Subsection
Section 19(7) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(7)The company shall within two days of the completion of buy-back issue an public advertisement in a national daily, inter alia, disclosing:(i)number of [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] bought;(ii)price at which the [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] bought;(iii)total amount invested in buy-back;(iv)details of the share holders from whom shares exceeding one-per cent of total [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] bought back; and,(v)the consequent changes in the capital structure and the shareholding pattern after and before the buy-back.
