Securities And Exchange Board Of India - Subsection
Section 5(2) in Securities And Exchange Board Of India (Buy Back Of Securities) Regulations, 1998
(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.
