Securities And Exchange Board Of India - Subsection
Section 9(1) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
(1)Where the sweat equity shares are issued for a non-cash consideration, such non cash consideration shall be treated in the following manner in the books of account of the company: -(a)where the non cash consideration takes the form of a depreciable or amortizable asset, it shall be carried to the balance sheet of the company in accordance with the relevant accounting standards; or(b)where clause (a) is not applicable, it shall be expensed as provided in the relevant accounting standards.
