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:-