Section 17(5) in Companies (Share Capital and Debentures) Rules, 2014
(5)The offer for buy-back shall remain open for a period of not less than fifteen days and not exceeding thirty days from the date of dispatch of the letter of offer.[Provided that where all members of a company agree, the offer for buy-back may remain open for a period less than fifteen days.] [Inserted by Notification No. G.S.R. 358(E), dated 29.3.2016 (w.e.f. 31.3.2014).]
