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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(ii) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(ii)they are issued for non cash consideration, which does not take the form of an asset which can be carried to the balance sheet of the company in accordance with the relevant accounting standards.