Securities And Exchange Board Of India - Subsection
Section 12(5) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(5)In a case falling under sub-regulation (4), if the subsidiary reimburses the cost incurred by the holding company in granting option, share, SAR or benefits to the employees of the subsidiary, both the subsidiary as well as the holding company shall disclose the payment or receipt, as the case may be, in the 'notes to accounts' to their financial statements.
