Private Limited Company and Unlisted Public Limited Company (Buy-back of Securities) Rules, 1999

Contents
Sections	Particulars
1	Short title and commencement
2	Applicability
3	Buying-back
4	Special resolution
5	Filling of letter of offer, etc.
6	Offer procedure
7	Payment to the shareholder
8	General obligations of the Company
9	Return to be filed with Registrar
10	Extinguishment of Certificate
11	Register of shares
Schedule I	Contents of Explanatory Statement

 See section 77A of the Companies Act, 1956

In exercise of the powers conferred by section 77A of Companies Act, 1956 (1 of 1956) read with sub-section (1) of section 642 of the said Act, the Central Government hereby makes the following rules, namely:-