Section 10(4)(iii) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

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Securities And Exchange Board Of India - Subsection

Section 10(4)(iii) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011

(iii)where a resolution of shareholders is not required for the buy-back, such shareholder, in his capacity as a director, or any other interested director has not voted in favour of the resolution of the board of directors of the target company authorising the buy-back of securities under [section 68 of the Companies Act, 2013 (18 of 2013)] [Substituted 'section 77A of the Companies Act, 1956 (1 of 1956)' by Notification No. SEBI/LAD-NRO/GN/2018/33, dated 11.9.2018 (w.e.f. 23.9.2011).]; and

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Securities And Exchange Board Of India - Subsection

Section 10(4)(iii) in Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011