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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(1)(a) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(a)where the non cash consideration takes the form of a depreciable or amortizable asset, it shall be carried to the balance sheet of the company in accordance with the relevant accounting standards; or