Section 5 in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
5. Special Resolution.-
(1)For the purposes of passing a special resolution under sub-section (2) of section 77A of the Companies Act, the explanatory statement to be annexed to the notice for the general meeting pursuant to section 173 of the Companies Act shall contain disclosures as specified in schedule 1.(2)A copy of the resolution passed at the general meeting under sub-section A copy of the resolution passed at the General meeting under sub-section (2) of section 77A of the Companies Act, shall be filed with the Board and the stock exchanges where the [shares or other specified securities] [Substituted by S.O. 745(E), dated 18.6.2004] of the company are listed, within seven days from the date of passing of the resolution.
