Securities And Exchange Board Of India - Subsection
Section 8(6) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(6)The letter of offer shall be dispatched not earlier than twenty-one days from its submission to the Board under sub-regulation (4).Provided that if, within twenty-one days from the date of submission of the draft letter of offer, the Board specifies modifications, if any, in the draft letter of offer, (without being under any obligation to do so) the merchant banker and the company shall carry out such modifications before the letter of offer is dispatched to the security holders.
