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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(i) in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003

(i)the date of the meeting at which the proposal for issue of sweat equity shares was approved by the Board of Directors of the company;