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[Cites 0, Cited by 0] [Section 8(13)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(13)(c) in Companies (Share Capital and Debentures) Rules, 2014

(c)the number of sweat equity shares issued to the directors, key managerial personnel or other employees showing separately the number of such shares issued to them, if any, for consideration other than cash and the individual names of allottees holding one percent or more of the issued share capital;