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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(1)(e) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(e)the promoter or the person shall not deal in the shares of the company in the stock exchange during the period the buy-back offer is open.