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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(e) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(e)`company' includes a company registered under the Companies Act, 1956 (1of 1956) and buys or intends to buy its own [shares or other specified securities] [Substituted by S.O. 745(E), dated 8.6.2004] in accordance with these regulations;