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[Cites 0, Cited by 0] [Section 3(15)] [Section 3] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 3(15)(g) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(g)based on approval granted by SEBI to an applicant, for the reasons recorded in writing in respect of the schemes covered by Part A or Part B or Part C of Chapter III of these regulations, upon payment of a non-refundable fee of rupees one lakh along with the application by way of a banker's cheque or demand draft payable at Mumbai in favour of the Board.