Securities And Exchange Board Of India - Subsection
Section 24(f) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(f)the company shall not raise further capital for a period of one year from the expiry of buyback period, except in discharge of its subsisting obligations.(ii)No public announcement of buy-back shall be made during the pendency of any scheme of amalgamation or compromise or arrangement pursuant to the provisions of the Companies Act.(iii)The company shall nominate a compliance officer and investors service centre for compliance with the buy-back regulations and to redress the grievances of the investors.(iv)The particulars of the security certificates extinguished and destroyed shall be furnished by the company to the stock exchanges where the shares or other specified securities of the company are listed within seven days of extinguishment and destruction of the certificates.(v)The company shall not buy-back the locked-in shares or other specified securities and non-transferable shares or other specified securities till the pendency of the lock-in or till the shares or other specified securities become transferable.(vi)The company shall within two days of expiry of buy-back period issue a public advertisement in a national daily, inter alia, disclosing:
