Securities And Exchange Board Of India - Subsection
Section 3(8) in Securities and Exchange Board of India (Share Based Employee Benefits) Regulations, 2014
(8)Subject to the requirements of Companies Act, 2013 read with Companies (Share Capital and Debenture) Rules, 2014, as amended from time to time, as may be applicable, the company may lend monies to the trust on appropriate terms and conditions to acquire the shares either through new issue or secondary acquisition, for the purposes of implementation of the scheme(s).
