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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(9) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998

(9)On payment of consideration to all the [security holders] who have accepted the offer and after completion of all formalities of buy back, the amount, guarantee and securities in the escrow, if any, shall be released to the company.