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[Cites 0, Cited by 0] [Section 294] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 294(3) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(3)A bonus issue shall be made only out of free reserves, securities premium account or capital redemption reserve account and built out of the genuine profits or securities premium collected in cash and reserves created by revaluation of fixed assets shall not be capitalised for this purpose.