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

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

Union of India - Subsection

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

(viii)diluted earning per share pursuant to the issue of securities to be calculated in accordance with the Accounting Standards specified by the Institute of Chartered Accountants of India.

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Union of India - Subsection

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