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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(l) in The Companies (Share Capital and Debentures) Rules, 2014

(l)the specified time period within which the employee shall exercise the vested options in the event of a proposed termination of employment or resignation of employee; and