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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 29(1) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014

(1)The Board may suo motu or on an application made by a company, for reasons recorded in writing, grant relaxation from strict compliance with any of these regulations subject to such conditions as the Board deems fit to impose in the interests of investors in securities and the securities market.