(5)The buy-back under sub-section (1) may be-(a)from the existing security holders on a proportionate basis; or(b)from the open market; or(c)from odd lots, that is to say, where the lot of securities of a public company whose shares are listed on a recognised stock exchange, is smaller than such marketable lot, as may be specified by the stock exchange; or(d)by purchasing the securities issued to employees of the company pursuant to a scheme of stock option or sweat equity.
