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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5)(a) in Companies (Share Capital and Debentures) Rules, 2014

(a)The company may by special resolution, vary the terms of Employees Stock Option Scheme not yet exercised by the employees provided such variation is not prejudicial to the interests of the option holders.