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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(4)(i) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(i)such shareholder has not voted in favour of the resolution authorising the buy-back of securities under [section 68 of the Companies Act, 2013 (18 of 2013)] [Substituted 'section 77A of the Companies Act, 1956 (1 of 1956)' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).];