Securities And Exchange Board Of India - Subsection
Section 4(1) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(1)A company may buy-back its [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] by any one of the following methods:-(a)from the existing shares-holders on a proportionate basis through the tender offer;(b)from open market through -(i)book-building process,(ii)stock exchange,(c)from odd-lot holders.
