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Union of India - Section

Section 6 in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003

6. Restriction on issue of sweat equity shares.

- The company shall not issue sweat equity shares for more than 15% of total paid up equity share capital in a year or shares of the value of 5 crores of rupees, whichever is higher except with the prior approval of the Central Government.