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Union of India - Section

Section 15A in The Companies Act, 1956

(15A)["employees stock option" means the option given to the whole-time Directors, officers or employees of a company, which gives such Directors, officers or employees the benefit or right to purchase or subscribe at a future date, the securities offered by the company at a pre-determined price;] [Inserted by Act 53 of 2000, Section 2 (w.e.f. 13.12.2000).]