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[Cites 0, Cited by 0] [Section 261] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 261(6) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(6)The market maker shall not buy the shares from the promoters or persons belonging to the promoter group of the issuer or any person who has acquired shares from such promoter or person belonging to the promoter group during the compulsory market making period.