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

Union of India - Subsection

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

(iii)the number of shares, consideration for such shares and the class or classes of persons to whom such equity shares are to be issued;