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[Cites 0, Cited by 0] [Section 12(8)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8)(b) in Companies (Share Capital and Debentures) Rules, 2014

(b)The option granted to the employees shall not be pledged, hypothecated, mortgaged or otherwise encumbered or alienated in any other manner.