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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(c) in Companies (Share Capital and Debentures) Rules, 2014

(c)an employee as defined in clauses (a) or (b) of a subsidiary, in India or outside India, or of a holding company of the company [* * *] [Omitted "or of an associate company" by Notification No. 210(E), dated 18.3.2015 (w.e.f. 31.3.2014).] but does not include -
(i)an employee who is a promoter or a person belonging to the promoter group; or
(ii)a director who either himself or through his relative or through any body corporate, directly or indirectly, holds more than ten percent of the outstanding equity shares of the company.