Companies Act, 1956
Sec 77B -
Prohibition for buy-back in certain circumstances
(1) No company shall directly or indirectly
purchase its own shares or other specified securities
(a) through any subsidiary company including
its own subsidiary companies; or
(b) through any investment company or group of
investment companies; or
(c) if a default, by the company, in repayment
of deposit or interest payable thereon, redemption of debentures, or preference
shares or payment of dividend to any shareholder or repayment of any term loan
or interest payable thereon to any financial institution or bank is subsisting.
(2) No company shall directly or indirectly
purchase its own shares or other specified securities in case such company has
not complied with provisions of sections 159,207 and 211