Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Securities And Exchange Board Of India - Subsection Section 9(3) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998 (3)The letter of offer shall be sent to the [security holders] so as to reach the [security holders] before the opening of the offer.
