Securities And Exchange Board Of India - Subsection
Section 19(6) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(6)[* * * *] [Omitted by S.O. 776(E), dated 18.6.2004]Provided that the capital buy-back reserve account may be applied by the company in paying up un-issued [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] of the company to be issued to members of the company as fully paid bonus [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004].
