Securities And Exchange Board Of India - Subsection
Section 12(4) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(4)[ The company shall furnish, the particulars of the security certificates extinguished and destroyed under sub-regulation (1), to the stock exchanges where the shares of the company are listed on a monthly basis by the seventh day of the month succeeding the month in which the securities certificates are extinguished and destroyed.] [Substituted by S.O. 745(E), dated 18.6.2004]
