Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 10 in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003 10. Lock-in of sweat equity shares. - Sweat equity shares issued to employees or directors shall be locked in for a period of three years from the date of allotment.
